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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Puducherry - Subsection

Section 24(2)(b) in Pondicherry Court-Fees and Suits Valuation Act, 1972

(b)In a suit for possession of documents of title where the plaintiff's title to the money or the property secured by the document is not denied, fee shall be computed on the amount at which the relief sought is valued in the plaint.