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[Cites 0, Cited by 192] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(1) in Karnataka Court-Fees and Suits Valuation Act, 1958

(1)In a suit for partition and separate possession of a share of joint family property or of property owned, jointly or in common, by a plaintiff whose title to such property is denied, or who has been excluded from possession of such property, fee shall be computed on the market value of the plaintiff's share.