[Cites 0, Cited by 10]
[Entire Act]
State of Karnataka - Section
Section 47 in Karnataka Court-Fees and Suits Valuation Act, 1958
47. Suits not otherwise provided for.
- In suits not otherwise provided for, fee shall be payable at the following rates:-| (i) | In a Revenue Court | [Rupees fifty.] [Substituted by Act 7 of 1996 w.e.f. 28.3.1996.] |
| (ii) | In any Civil Court | Rupees twenty if the value of the subject matteris Rs. 5,000 or less; rupees one hundred if the value is aboveRs. 5,000 but below Rs. 10,000; and rupees two hundred if thevalue is Rs. 10,000 and above. |