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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(v) in The Court-Fees Act, 1977 (1920 A.D.)

(v)for possession of lands, houses and gardens. - In suits for the possession of land, house and gardens-according to the value of the subject-matter; and such value shall be deemed to be-where the subject-matter is land, and-