(vi)to enforce a right of pre-emption. - [in suits to enforce a right of pre-emption, according to the value of the subject-matter as specified in the document furnishing the cause of action for such right, and where there is no such document or where the plaintiff claims to pre-empt for a fair consideration, on the value of the subject-matter as stated in the plaint : [Substituted by M.P. Act No. 9 of 1953.]
