591. [ Determination of the valuation for the purpose of computing the amount of fees allowable on taxation. [Substituted by Notification No. 70/VIII-b-188, dated 31-1-1989 (w.e.f. 26-8-1989).]
- Valuation of a suit proceedings or appeal, in Rules 586, 587 and 589, means the valuation of the suit, proceeding or appeal for the purposes of jurisdiction, provided that in cases where court-fee is payable ad valorem on the market value of the property involved in the suit proceeding or appeal, the valuation for the purposes of the said rules shall be the market value of the property on which court-fee is payable ad valorem.]
