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[Cites 0, Cited by 11] [Section 7(2)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(2)(a) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955

(a)where the land is ryotwari land -thirty times the survey assessment on the land: Provided that, where the land forms part of a survey field and is not separately assessed to revenue, the value of such part shall be deemed to be thirty times such proportion of the survey assessment as the part bears to the entire survey field.