3. Power of High Court to make rules determining value of land for jurisdictional purposes.
(1)The High Court may, with the previous sanction of [the Government] [Substituted for 'His Highness' by Act X of 1996.], make rules for determining the value of land for purposes of jurisdiction in the suits mentioned in the Court-fees Act, section 7, paragraph (v) and (vi), and paragraph (x), clause (d).(2)The rules may determine the value of any class of land, or of any interest in land, in the whole or any part of a local area and may prescribe different values for different places within the same local area.
