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[Cites 0, Cited by 5] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(1) in The Rajasthan Court Fees and Suits Valuation Act, 1961

(1)In a suit for partition and separate possession of a share in joint family property or of property owned, jointly or in common, by a plaintiff who has been excluded from possession of such property, fee shall be computed on the market value of the plaintiffs share of the property.