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[Cites 0, Cited by 10] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(vii) in Maharashtra Court-fees Act.

(vii)In suit for partition and separate possession of a share of joint family property or of joint property, or to enforce a right to a share in any property on the ground that it is joint family property or joint property whether or not the plaintiff is in actual or constructive possession of the property of which he claims to be a co-parcener or co-owner according to the value of the share in respect of which the suit is instituted;