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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(3)(e) in The Court Fees Act, 1870

(e)for houses and gardens. - Where the subject matter is a house or garden according to the market value of the house of garden:
(vi)to enforce a right of pre-emption. - In suits to enforce a right of pre-emption according to the value [computed in accordance with paragraph (v) of this section] of the land, house or garden in respect of which the right is claimed;
(vii)for interest of assignee of land revenue. - In suits of the interest of an assignee of land revenue - fifteen times his net profits as such for the year next before the date of presenting the plaint;
(viii)to set aside an attachment.- In suit to set aside an attachment of land or of an interest in land or revenue - according to the amount for which the land or interest was attached;