Section 10 in The Rajasthan Court Fees and Suits Valuation Act, 1961
10. Statement of particulars of subject-matter of suit and plaintiff's valuation thereof.
- In every suit in which the fee payable under this Act, on the plaint depends on the market value of the subject-matter of the suit, the plaintiff shall file with the plaint a statement in the prescribed form of particulars of the subject-matter of the suit and his valuation thereof unless such particulars and the valuation are contained in the plaint.
