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[Cites 0, Cited by 23] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(v) in Maharashtra Court-fees Act.

(v)In suits for the possession of land, houses and gardens according to the value of the subject-matter; and such value shall be deemed to be, where the subject-matter is a house or garden according to the market value of the house or garden and where the subject-matter is land, and