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[Cites 0, Cited by 19] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(b) in The Rajasthan Court Fees and Suits Valuation Act, 1961

(b)where the prayer is for a declaration and for consequential injunction and the relief sought is with reference to any immovable property, fee shall be computed on one-half of the market value of the property, subject to a minimum fee of twenty rupees: