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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(2)(b) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956

(b)In a suit for possession of documents of title, where the plaintiffs title to the money or the property secured by the document is not denied, fee shall be computed on the amount at which the relief sought is valued in the plaint or at which such relief is valued by the Court whichever is higher.