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[Cites 0, Cited by 7] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(a) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956

(a)where the prayer is for a declaration and for possession of the property to which the declaration relates, fee shall be computed on the market value of the movable property or three fourths of the market value of the immovable property or on rupees three hundred, whichever is higher.