Section 25(a) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
(a)where the prayer is for a declaration and for possession of the property to which the declaration relates, fee shall be computed on the market value of the property or on [rupees one thousand and five hundred] [Substituted for the words 'rupees three hundred' by the Tamil Nadu Court-fees and Saits Valuation (Amendment) Act, 2003 (Tamil Nadu Act 17 of 2003) with effect from 15th June 2003.], whichever is higher;
