Section 23(2)(a) in The Rajasthan Court Fees and Suits Valuation Act, 1961

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State of Rajasthan - Subsection

Section 23(2)(a) in The Rajasthan Court Fees and Suits Valuation Act, 1961

(a)In a suit for possession of documents of title, fee shall be computed on one-forth of the amount or of the market value of the property secured by the document -

(i)where the plaint alleges denial of the plaintiffs title to the money or the property secured by the documents, or

(ii)where an issue is framed regarding the plaintiffs title to the money or on the property secured by the documents: ,

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State of Rajasthan - Subsection

Section 23(2)(a) in The Rajasthan Court Fees and Suits Valuation Act, 1961