Section 24(2)(a) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955

[Cites 0, Cited by 2] [Section 24(2)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(2)(a) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955

(a)In a suit for possession of documents of title, fee shall be computed on one-fourth of the amount or of the market value of the property secured by document

(i)where the plaint alleges denial of the plaintiff's title to the money or the property secured by the document, or

(ii)where an issue is framed regarding the plaintiff's title to the money or the property secured by the document:

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State of Tamilnadu - Subsection

Section 24(2)(a) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955