Section 6(4) in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004
(4)For ownership etc., for immovable property, etc..,In suits for declaration in respect of ownership or nature of tenancy, title, tenure, right, lease, freedom, or exemption from, or non-liability to, attachment with or without sale or other attributes,of immovable property, such as a declaration that certain land is personal property of the Ruler of any former Indian State or public trust property or property of any class or community one fourth of ad valorem fee leviable for a suit for possession on the basis of sale of the subject-matter, subject to a minimum fee of Forty rupees:Provided that if the question is of attachment with or without sale, the amount of fee shall be the ad valorem fee according to the value of the property sought to be protected from attachment with or without sale or the fee of Thirty rupees whichever is less:Provided further that, where the defendant is or claims under or through a limited owner, the amount of fee shall be one sixth of such ad valorem fee, subject to the minimum fee specified above:Provided also that, in any of the cases falling under this clause except its first proviso, when in addition any consequential relief other than possession is sought, the amount of fee shall be one half of ad valorem fee and when the consequential relief sought also include a relief for possession the amount of fee shall be the full ad valorem fee;
