Section 3 in The Rajasthan Suits Valuation Act, 1958
3. Valuation of relief in certain suits relating to land not to exceed the value of the land.
- Where a suit mentioned in paragraph IV of section 7 of, or in article 17 of Schedule II to, the Court Fees Act, 1870, of the Central Legislature as adapted to the State of Rajasthan relates to land or an interest in land of which the value has been determined by, or may be determined in accordance with, rules made under section 2, the amount at which for purposes of jurisdiction the relief sought in the suit is valued shall not exceed the value of the land or interest as determined by or in accordance with those rules.
