Section 3A(5) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(5)If the defendant disputes the plaintiff valuation of thesuit, he must state his reasons for doing so, and if he is able,give his own statement of the value of the suit.] [Substituted by Act XI of 1983, Section 50 w.e.f. 15-08-1983.]
