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[Cites 0, Cited by 100] [Section 37] [Entire Act]

State of Tamilnadu - Subsection

Section 37(1) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955

(1)In a suit for partition and separate possession of a share of joint family property or of property owned, jointly or in common, by a plaintiff who has been excluded from possession of such property, fee shall be computed on the market value of the plaintiff's share.