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[Cites 0, Cited by 3] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(d) in The Rajasthan Court Fees and Suits Valuation Act, 1961

(d)where the prayer is for a declaration with reference to any property and no consequential relief is prayed for, fee shall be computed on the market value of the property, subject to a minimum fee of twenty rupees: