Section 27 in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
27. Suits relating to trust property.
(1)In a suit for joint possession of trust property or for a declaration, with or without consequential relief, between trustees or rival claimants to the office of trustee or between a trustee and a person who has ceased to be a trustee, fee shall be computed on one-fifth of the market value of the property subject to a maximum fee of rupees two hundred or where the property has no market value, on rupees one thousand.(2)Where the property has no market value, value for the purpose of determining the jurisdiction of Courts shall be the amount stated in the plaint.
