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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(4) in Karnataka Court-Fees and Suits Valuation Act, 1958

(4)The provisions of this section shall apply mutatis mutandis to memoranda of appeals, applications, petitions and written statements.Explanation. - For the purpose of this section, a suit for possession of immovable property and for mesne profits shall be deemed to be based on the same cause of action.