Section 44 in Karnataka Court-Fees and Suits Valuation Act, 1958
44. Suits relating to public matters.
- In a suit for relief under section 14 of the Religious Endowments Act, 1863 (Central Act XX of 1863), or under section 91 or section 92 of the Code of Civil Procedure, 1908 (Central Act V of 1908), [or under section 50 of the Bombay Public Trusts Act, 1950 (Bombay Act XXIX of 1950)] [Inserted by Act 13 of 1981 w.e.f. 1.1.1976.] the fee pay able shall be fifty rupees.
