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[Cites 0, Cited by 11] [Section 7(2)] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(2)(a) in Karnataka Court-Fees and Suits Valuation Act, 1958

(a)where the land forms an entire estate, or a definite share of an estate, paying annual revenue to Government, or forms part of such an estate and is recorded in the Deputy Commissioner's register as separately assessed with such revenue, and such revenue is permanently settled- twenty-five times the revenue so payable: