Section 37(2) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955

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State of Tamilnadu - Subsection

Section 37(2) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955

(2)[ In a suit for partition and separate possession of joint family property or property owned, jointly or in common, by a plaintiff who is in joint possession of such property, fee shall be paid at the following rales:When the plaint is presented to-

(i)	a District Munsif s Court.	Rupees two hundred.
(ii)	the City Civil Court, Chennai or a Sub-Court ora District Court.	Rupees one hundred, if the value of plaintiffsshare is rupees thirty thousand or less; rupees five hundred, ifit is above rupees thirty thousand but below rupees one lakh; andrupees seven hundred and fifty, if the value is rupees one lakhand above.
(iii)	The High Court	Rupees one thousand].

[Substituted by the Tamil Nadu Court-fees and Suits Valuation (Amendment) Act, 2003 (Tamil Nadu Act V of 2003) with effect from 15th June 2003.]

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State of Tamilnadu - Subsection

Section 37(2) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955