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[Cites 0, Cited by 1] [Section 41(1)] [Section 41] [Entire Act]

State of Karnataka - Subsection

Section 41(1)(e) in Karnataka Court-Fees and Suits Valuation Act, 1958

(e)for establishing or disproving a right of occupancy; 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.