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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(h) in Maharashtra Court-fees Act.

(h)In suits for declaration in respect of periodical charge or money return in favour of or against the plaintiff one half of ad valorem fee payable on the charge for 5 years if the charge is annual and on the charge for one year if the period of the charge is less than one year;