Section 11 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
11. Decision as to proper fee in the High Court.
- Where, in a suit instituted in the High Court, in which a fee is payable under this Act, any difference arises between the officer whose duty it is to see that proper fee is paid and any party as to the necessity of paying a fee or the amount thereof, the question shall be referred to the Taxing Officer who shall decide the same:Provided that, if in the opinion of the Taxing Officer, the question is one of general importance, he may refer it to the Chief Justice of the High Court or such Judge or Judges of the High Court as the Chief Justice shall appoint, either generally or specially on this behalf:Provided further that, when the case comes up for disposal before the Court, the decision of the Taxing Officer may be reviewed by the Court.
