Section 41(1) in The Rajasthan Court Fees and Suits Valuation Act, 1961
(1)In the following suits between landlord and tenant, namely: -(a)for the delivery by a tenant of the counter-part of a lease:(b)for the enhancement of rent;(c)for the delivery by a landlord of a lease:(d)for the recovery of possession of immovable property from which a tenant has been illegally ejected by the landlord: and(e)for establishing or disproving a right to occupy;fee shall be levied on the amount of rent for the immovable property to which the suit relates, payable for the year next before the date of presenting the plaint.
