Section 24(b) in Karnataka Court-Fees and Suits Valuation Act, 1958
(b)where the prayer is for a declaration and for consequential injunction and the relief sought is with reference to any immovable property, fee shall be computed on one-half of the market value of the property or on [rupees one thousand] [Substituted by Act 13 of 1982 w.e.f. 1.4.1982.], whichever is higher;
