Section 43 in Karnataka Court-Fees and Suits Valuation Act, 1958
43. Suits to alter or cancel entry in revenue registers and certain suits in revenue courts.
(1)In a suit to alter or cancel any entry in a revenue or survey registers or records of the names of proprietors of revenue-paying estate, the fee payable shall be [fifty rupees] [Substituted by Act 7 of 1996 w.e.f. 28.3.1996.].(2)In suits in revenue courts relating to a village office, the fee payable shall be [fifty rupees] [Substituted by Act 7 of 1996 w.e.f. 28.3.1996.] .(3)[xxx] [Omitted by Act 10 of 2003 w.e.f. 1.4.2003.].(4)[xxx] [Omitted by Act 10 of 2003 w.e.f. 1.4.2003.].
