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[Cites 0, Cited by 2] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(1) in Maharashtra Court-fees Act.

(1)Every question relating to valuation for the purpose of determining the amount of any fee chargeable under this Chapter on a plaint or memorandum of appeal shall be decided by the Court in which such plaint or memorandum as the case may be, is filed, and such decision shall be final as between the parties to the suit.