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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Telangana - Subsection

Section 31(9) in Telangana Court-fees and Suits Valuation Act, 1956

(9)In a suit by a mortgagee to foreclose the mortgage or, in the case of a mortgage by conditional sale, to have the sale declared absolute, fee shall be computed on the amount claimed in the plaint.