Section 47 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
47. Suits relating to public matters.
- In a suit for relief under section 14 of the Religious Endowments Act, 1863 (Central Act XX of 1863), or under section 91 or section 92 of the Code of Civil Procedure, 1908 (Central Act V of 1908), the fee payable shall be [two hundred rupees].
