(4)if the amount or value exceeds Rs. 50000/- on Rs. 50,000/- as above and on any amount in excess thereof at 1 per cent.Cases under the Land Acquisition Act and contested cases under the Probated and Administration Act shall be treated as regular suits or appeals, governed by the above scale of fees:Provided that in a reference to a civil court under the Rajasthan Land Acquisition Act, 1953, fees shall be calculated on the amount decreed in excess of the amount allowed by the Collector.Provided further that in suits for money, effects or other personal property, the minimum fee to be allowed on taxation shall be Rs. 15/- and in other suits Rs. 25/-.
