Section 40(3) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
(3)In an appeal from a suit to contest a distraint under sub-section (1) or subsection (2) of section 95 of the Andhra Pradesh (Andhra Area) Estates Land Act, 1908 (Act I of 1908), or to contest the right of sale under section 112 of that Act, fee shall be charged on the amount of the arrears for which the distraint has been made or the sale is proposed to be held.
