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[Cites 0, Cited by 1] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(2) in Karnataka Court-Fees and Suits Valuation Act, 1958

(2)In a suit where fee is payable under this Act at a fixed rate, the value for the purpose of determining the jurisdiction of courts shall be the market value or where it is not possible to estimate it at a money value such amount as the plaintiff shall state in the plaint.