Section 24(a) in Karnataka Court-Fees and Suits Valuation Act, 1958
(a)where the prayer is for a declaration and for possession of the property to which the declaration relates, fee shall be computed on 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;
