Section 7(2) in Pondicherry Court-Fees and Suits Valuation Act, 1972
(2)The market value of land in suits falling under section 25(a), 25(b), 27(a), 29, 30, 37(1), 37(3), 38, 45 or 48 shall be deemed to be-(a)where the land is assessed, thirty times the survey assessment on the land:Provided that, where the land forms part of a survey field and is not separately assessed to revenue, the value of such part shall be d m e d to be thirty times such proportion of the survey assessment as the part bears to the entire survey field.(b)where the land is a house-site whether assessed to full revenue or not, poramboke land, or any other land not falling under clause (a),-its market value.
