Section 44 in Telangana Court-fees and Suits Valuation Act, 1956
44. Suits relating to public matters.
- In a suit for relief under section 14 of the Religious Endowments Act, 1863 (Central Act 20 of 1863), or under section 91 or section 92 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908), the fee payable shall be fifty rupees.
