(2)On a joint petition for limited period tenancy under Section 8 and on appeal against any order on such a petition ad valorem Court fee under the Rajasthan Courts Fees and Suits Valuation Act, 1961 (Act No. 21 of 1961) shall be payable on the amount of rent payable for the year next before the date of presentation of the petition, irrespective of the period for which the limited period tenancy is sought to be entered.
