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[Cites 0, Cited by 9] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(a) in The Rajasthan Court Fees and Suits Valuation Act, 1961

(a)where the relief sought is with reference to any immovable property, and where the plaintiff alleges that his title to the property is denied, fee shall be computed on one-half of the market value of the property or on rupees three hundred, whichever is higher;