Section 50(2) in Telangana Court-fees and Suits Valuation Act, 1956
(2)In a suit where fee is payable under this Act at a fixed rate, the value for the purpose of determining the jurisdiction of courts shall be the market value of the movable property or three-fourths of the market value of the immovable property or where it is not possible to estimate it at a money value the amount stated in the plaint.
