Section 12(1)(c) in The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015

[Cites 0, Cited by 3] [Section 12(1)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1)(c) in The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015

(c)where the relief sought in a suit, appeal or application relates to immovable property or to a right therein, the market value of the immovable property, as on the date of filing of the suit, appeal or application, as the case may be, shall be taken into account for determining Specified Value;

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Union of India - Subsection

Section 12(1)(c) in ﻿The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015

Section 12(1)(c) in The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015