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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(9) in Karnataka Court-Fees and Suits Valuation Act, 1958

(9)In a suit by a mortgagee to foreclose the mortgage or, where the mortgage is made by conditional sale, to have the sale declared absolute, fee shall be computed on the amount claimed in the plaint by way of principal and interest.