Section 271(1) in Rules of the High Court of Judicature for Rajasthan, 1952

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State of Rajasthan - Subsection

Section 271(1) in Rules of the High Court of Judicature for Rajasthan, 1952

(1)The fee to be allowed on taxation in a contested suit, or a contested application for probate or letters of administration, or an appeal, contested or uncontested, from an original or appellate decree in a suit shall subject to a minimum of Rs. 75/- in a suit or an application for probate or letters of administration or a First Appeal and Rs. 32/- in a Second Appeal, be an amount calculated on the value of the claim in accordance with the following scale, namely:-

(i)	on the first Rs. 5.000/-	7 ½ per cent.
(ii)	on the next Rs. 15,000/-	3 per cent.
(iii)	on the next Rs. 30,000/-	1 ½ per cent.

on the remainder 1 per cent.

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State of Rajasthan - Subsection

Section 271(1) in Rules of the High Court of Judicature for Rajasthan, 1952