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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(1)(e) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956

(e)for establishing or challenging a right of occupancy; fee shall be levied on the amount of rent for the immovable property to which the suit relates, payable for the year next before the date of presenting the plaint.