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[Cites 0, Cited by 3] [Section 25] [Entire Act]

State of Puducherry - Subsection

Section 25(b) in Pondicherry Court-Fees and Suits Valuation Act, 1972

(b)where the prayer is for a declaration and for consequential injunction and the relief sought is with reference to any immovable property, fee shall be computed on one-half of the market value of the property or on rupees three hundred, whichever is higher;