Section 5 in The Rajasthan Suits Valuation Act, 1958
5. Determination of value of certain suits by High Court.
- Where the subject matter of suits of any class than suits mentioned in sub - section (1) of section 2, is such that in the opinion of the High Court it does not admit of being satisfactorily valued, the High Court may, with the sanction of the State Government, direct that suits of such class shall, for the purposes of this Act and of the Court Fees Act, 1870, of the Cenbral Legislature as adapted to the State of Rajasthan, and of any other enactment of the time being in force, be treated as if their subject - matter were of such value as the High Court thinks fit to specify in this behalf.
