Section 18 in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
18. Notice to the State Government.
- In any inquiry relating to the fee payable on a plaint, written statement, petition, memorandum of appeal or other document, or to the valuation of the subject-matter of the claim to which the plaint, written, statement, petition, memorandum of appeal or other document relates, in so far as such valuation affects the fee payable, the Court may, if it considers it just or necessary to do so, give notice to the State Government, and where such notice is given, the State Government shall be deemed to be a party to the suit or other proceeding as regards the determination of any question in the enquiry aforesaid and the Courts decision on such question shall, where it passes a decree or final order in such suit or proceeding, form part of such decree or final order.
