Section 23(1) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
(1)In a suit for movable property other than documents of title, fee shall be computed-(a)where the subject-matter has a market value, on such value; or(b)where the subject-matter has no market value, on the amount at which the relief sought is valued in the plaint or at which such relief is valued by the Court, whichever is higher.
