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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(4)(c) in Karnataka Court-Fees and Suits Valuation Act, 1958

(c)If the deficit fee is not paid within the time fixed and the default is in respect of a relief which has been dismissed by the lower court and which the appellant seeks in appeal, the appeal shall be dismissed, but if the default is in respect of a relief which has been decreed by the lower court, the deficit fee shall be recoverable as if it were an arrear of land revenue.