Section 23(2)(a) in Karnataka Court-Fees and Suits Valuation Act, 1958

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State of Karnataka - Subsection

Section 23(2)(a) in Karnataka Court-Fees and Suits Valuation Act, 1958

(a)In a suit for possession of documents of title, fee shall be computed on one-eighth of the amount or of the market value of the property secured by the document,

(i)where the plaint alleges denial of the plaintiff's title to the money or the property secured by the document, or

(ii)where an issue is framed regarding the plaintiff's title to the money or the property secured by the document:

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State of Karnataka - Subsection

Section 23(2)(a) in Karnataka Court-Fees and Suits Valuation Act, 1958