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[Cites 0, Cited by 8] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(ha) in Maharashtra Court-fees Act.

(ha)In suits for declaration that any sale, or contract for sale or termination of contract for sale, of any moveable or immoveable property is void one-half of ad valorem fee leviable on the value of the property;
(hb)In suits for declaration that any proceedings for compulsory acquisition of any moveable or immoveable property are void one half of ad valorem fee leviable on the value of the property;