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[Cites 0, Cited by 3] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(v) in The Courts Fees Act, 1870

(v)[ for possession of lands, houses and gardens. [Substituted by M.P. Act No. 4 of 1976.] - in suits for possession of lands, houses and gardens, according to the value of the subject matter; and such value shall be deemed to be where subject matter is land, and