(3)where the whole or any part of the survey settlement is remitted - a sum computed under paragraph (1) or paragraph (2) of this proviso, as the case may be, in addition to [twenty] [Substituted by Bombay Act 1 of 1922, section 2(e).] times the assessment, or the portion of assessment, so remitted;Explanation :- The word "estate" as used in this paragraph, means any land subject to the payment of revenue, for which the proprietor or farmer or raiyat shall have executed a separate engagement to Government or which, in the absence of such engagement, shall have been separately assessed with revenue.(e)for houses and gardens. - Where the subject matter is a house or garden according to the market value of the house of garden:(vi)to enforce a right of pre-emption. - In suits to enforce a right of pre-emption according to the value [computed in accordance with paragraph (v) of this section] of the land, house or garden in respect of which the right is claimed;(vii)for interest of assignee of land revenue. - In suits of the interest of an assignee of land revenue - fifteen times his net profits as such for the year next before the date of presenting the plaint;(viii)to set aside an attachment.- In suit to set aside an attachment of land or of an interest in land or revenue - according to the amount for which the land or interest was attached;Provided that, where such amount exceeds the value of the land or interest the amount of fee shall be computed as if the suits were for the possession of such land or interest.(ix)to redeem.- In suits against a mortgagee for the recovery of the property mortgaged, [according, to half the principal money expressed to be secured by the instrument of mortgage] [Inserted for Punjab by East Punjab Act XXVI of 1949, section 3(3).],foreclose- and in suits by a mortgagee to foreclose the mortgage, or, where the mortgage is made by conditional sale, to have the sale declared absolute-according to the principal money expressed to be secured by the instrument of mortgage;(x)for specific performance.- In suits for specific performance-(a)of a contract of sale - according to the amount of the consideration,(b)of a contract mortgage - according to the amount agreed to be secured;(c)of a contract of lease - according to the aggregate amount of the fine or premium (if any) and of the rent agreed to be paid during the first year of the term,(d)of an award-according to the amount or value of the property in dispute:(xi)between landlord and tenant. - In the following suits between landlord and tenant:-(a)for the delivery by a tenant of the counter-part of a lease,(b)to enhance the rent of a tenant having a right of occupancy,(c)for the delivery by a landlord of a lease,(cc)[ for the recovery of immovable property from a tenant including a tenant holding over after the determination of a tenancy] [Inserted by the Court fees (Amendment) Act 6 of 1905 section 2(1).],(d)to contest a notice of ejectment,(e)to recover the occupancy of [(immoveable property) from which a tenant has been illegally ejected by the landlord, and] [Substituted for the word 'land' by the Court-fees (Amendment) Act 6 of 1905, section 22.](f)for abatement of rent -according to the amount of the rent of the [immoveable property] [Substituted for the word 'land' by the Court-fees (Amendment) Act 6 of 1905, section 22.] to which the suit refers payable for the year net before the date of presenting the plaint.
