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

State of Gujarat - Subsection

Section 6(5) in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004

(5)Declaration for easements, etc..,In suits for declaration of easement or right to benefit arising out of immovable property, with or without an injunction or other consequential relief, the amount of fee shall be as shown in the Table below :-Table
Area Fees
(a) The area within the limits of the MunicipalCorporation. One fourth of the ad valorem fee leviable for asuit for possession of the servient tenement or the dominanttenement, whichever is less, subject to a minimum fee of Rs. 30/-
(b) Area within the limits of Municipality. One sixth of the ad valorem fee leviable for asuit for possession of the servient tenement or the dominanttenement, whichever is less, subject to a minimum fee of thirtyrupees.
(c) Any other area in the State of Gujarat. thirty rupees.