Section 27 in Telangana Court-fees and Suits Valuation Act, 1956
27. Suits relating to trust property.
(1)In a suit for possession or joint possession of trust property or for a declaration, with or without consequential relief, between trustees or rival claimants to the office of trustee or between a trustee and a person who has ceased to be a trustee, fee shall he computed on one-fifth of the market value of the property subject to a maximum fee of rupees two hundred or where the property has no market value, on rupees one thousand.(2)Where the property has no market value, value for the purpose of determining the jurisdiction of Courts shall be the amount stated in the plaint.Explanation. - For the purpose of this section, property comprised in a Hindu, Muslim or other religious or charitable endowment shall be deemed to be trust property and the manager of any such property shall be deemed to be the trustee thereof.
