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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(1) in The Suit Valuation Act, 1977

(1)The High Court may, with the previous sanction of [the Government] [Substituted for 'His Highness' by Act X of 1996.], make rules for determining the value of land for purposes of jurisdiction in the suits mentioned in the Court-fees Act, section 7, paragraph (v) and (vi), and paragraph (x), clause (d).