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State of Tamilnadu - Section
Section 50 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
50. [ Suits not otherwise provided for. [Section was substituted by the Tamil Nadu Court fees and Suits Valuation (Amendment) Act 2003 (Tamil Nadu Act 17 of 2003) with effect from 19th June 2003.]
- In suits not otherwise provided for, fee shall be payable at the following rates:-| (i) | In a Revenue Court | Rupees fifty. |
| (ii) | In a District Munisif's Court | Rupees one hundred. |
| (iii) | In the City Civil Court Chennai or a Sub-Courtor a District Court. | Rupees one hundred if the value of the subjectmatter is rupees thirty thousand or less; rupees five hundred ifit is above rupees thirty thousand but below rupees one lakh; andrupees seven hundred and fifty if it is rupees one lakh andabove. |
| (iv) | In the High Court | Rupees one thousand] |