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[Cites 0, Cited by 0] [Section 32(5)] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(5)(a) in Karnataka Court-Fees and Suits Valuation Act, 1958

(a)In a suit by a sub-mortgagee to recover the amount claimed on the sub-mortgage by sale of the mortgagee's interest in the mortgaged property, fee shall be computed on the amount claimed under the sub-mortgage.