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State of Tamilnadu - Section
Section 26 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
26. [ Adoption Suits. [Section 26 was substituted by the Tamil Nadu Court-fees and Suits Valuation (Amendment) Act, 2003 (Tamil Nadu Act 17 of 2003) with effect from 15th June 2003.]
- In a suit for a declaration in regard to the validity or invalidity of an adoption or the factum of an adoption, fee shall be payable at the following rates:-]| (i) | In a District Munsif s Court. | Rupees two hundred. |
| (ii) | In the City Civil Court, Chennai or a Sub-Courtor a District Court. | Rupees two hundred and fifty, if the marketvalue of the property involved in or affected by the relief isrupees thirty thousand or less; rupees five hundred, if it isabove rupees thirty thousand but below rupees one lakh; andrupees seven hundred and fifty, if it is above rupees one lakh. |
| (iii) | in the High Court | Rupees one thousand. |