Section 44A in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
44A. [ Suits for the interest of assignee of land revenue. [Inserted by the Tamil Nadu (Transferred Terri lory) Extension of Laws Act, 1965 (Tamil Nadu Act 22 of 1965).]
- In respect of the transferred territory, in a suit for the interest of an assignee of land revenue fee shall be computed at ten times his gross profits as such for the year next before the date of presenting the plaint.]
