Section 43(1) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
(1)In the following suits between landlord and tenant, namely:-(a)for the delivery by a tenant of the counterpart of a lease- or for acceptance of patta in exchange for a muchilika;(b)for enhancement of rent;(bb)[ in respect of the transferred territory, for abatement of rent, where it is not coupled with any other relief;] [Inserted by the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1965 (Tamil Nadu Act 22 of 1965).](c)for the delivery by a landlord of a lease or for obtaining a patta in exchange for a muchilika;(d)for recovering occupancy of immovable property from which a tenant has been illegally ejected by the landlord;(e)for establishing or disproving a right of occupancy;fee shall be levied on the amount of rent for the immovable property to which the suit relates, payable for the year next before the date of presenting the plaint.
