Section 30 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
30. Suits for possession not otherwise provided for.
- In a suit for possession of immovable property not otherwise provided for, fee shall be computed on the market value of the property or on [rupees one thousand] [Substituted for the words 'rupees three hundred' by the Tamil Nadu Court-fees and Suits Valuation (Amendment) Act, 2003 (Tamil Nadu Act 17 of 2003) with effect from 15th June 2003.], whichever is higher.
