Suits of the following classes shall, for the purposes of the Court-fees Act, 1870, the Suits Valuation Act, 1887, and the Central Provinces Courts Act, 1917, be treated as if the subject-matter of such suits were of the value of four hundred rupees :-(1)suits for the restitution of conjugal rights, for declaration of the validity of marriage, or for a divorce;(2)suits for the custody or guardianship of a minor; and(3)suits for a declaration that an adoption is valid or invalid :Provided that if a suit for a declaration that an adoption is valid or invalid affects a title to property, then the value of that property, if it exceeds Rs. 400, shall he deemed to be the value of the subject-matter of the suit.
