Section 29 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
29. Suits for possession under the Specific Relief Act, 1963.
- In a suit for possession of immovable property [under section 6 of the Specific Relief Act, 1963 (Central Act 47 of 1963)] [Substituted for the expression 'under section 9 of the Specific Relief Act, 1877 (Central Act 2 of 1877 by the Tamil Nadu Court-fees and Suits Valuation (Amendment) Act, 2003 (Tamil Nadu Act 17 of2003) with effect from 15th June 2003.], fee shall be computed on one-half of the market value of the property or on [rupees eight hundred] [Substituted for the words 'rupees two hundred' by the Tamil Nadu Court-fees and Suits Valuation (Amendment) Act, 2003 (Tamil Nadu Act 17 of2003) with effect from 15th June 2003.], whichever is higher.
