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[Cites 0, Cited by 24] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(a) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955

(a)where the relief sought is with reference to any immovable property, and
(i)where the plaintiff alleges that his title to the property is denied, or
(ii)where an issue is framed regarding the plaintiff's title to the property,