Section 6(13) in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004
(13)For possession of lands, houses and gardensIn suits for the possession of land, houses and gardens according to the value of the subject matter; and such value shall be deemed to be, where the subject matter is a house or garden according to the market value of the house or garden and where the subject matter is land, and(a)where the land is held on settlement for a period not exceeding thirty years and pays the full assessment to Government - a sum equal to twenty times the survey assessment;(b)where the land is held on a permanent settlement, or on a settlement for any period exceeding thirty years, and pays the full assessment to Government-a sum equal to forty times the survey assessment; and(c)Where the whole or any part of the annual survey assessment is remitted-a sum computed under sub-clause (a) or sub-clause (b), as the case may be, in addition to forty times the assessment, or the portion of assessment, so remitted;
