3. Power for State Government to make rules determining value of land for jurisdictional purposes
(1)The [State Government] [Substituted by A.O.1950, for "Provincial Government" .] may [* * *] [The words "subject to the control of the Governor-General in Council" omitted by A.O.1937.] make rules for determining the value of land for purposes of jurisdiction in the suits mentioned in the Court-fees Act, 1870 (7 of 1870), section 7, paragraphs V and VI, and paragraph X, clause (d).(2)The rules may determine the value of any class of land, or of any interest in land, in the whole or any part of a local area, and may prescribe different values for different places within the same local area.
