Section 19 in Karnataka Court-Fees and Suits Valuation Act, 1958
19. Notice to the State Government.
- In any inquiry relating to the fee payable on a plaint, written statement, petition, memorandum of appeal or other document, or to the valuation of the subject-matter of the claim to which the plaint, written statement, petition, memorandum of appeal or other document relates, in so far as such valuation affects the fee payable, the court may, if it considers it just or necessary to do so, give notice to the State Government together with a copy of any of the documents aforesaid; and where such notice is given, the State Government shall be deemed to be a party to the suit or other proceeding as respects the determination of the question or questions aforesaid; and the court's decision on such question or questions shall, when it passes a decree or final order in such suit or proceeding, be deemed to form part of such decree of final order.
