Section 38(1)(a) in The Rajasthan Court Fees and Suits Valuation Act, 1961

[Cites 0, Cited by 1] [Section 38(1)] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(1)(a) in The Rajasthan Court Fees and Suits Valuation Act, 1961

(a)if the whole decree or other document is sought to be cancelled the amount or value of the property for which the decree was passed or other document was executed: and

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State of Rajasthan - Subsection

Section 38(1)(a) in The Rajasthan Court Fees and Suits Valuation Act, 1961