Section 34(3) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
(3)[ Notwithstanding anything contained, in sub-sections (1) and (2), in respect of the transferred territory, in a suit for ejectment of a kanam holder or a tenant who has a right to permanent occupancy, or is enjoying under a perpetual lease or under a lease for a term exceeding 25 years, fee shall be computed according to the market value of the subject matter.] [Sub-section (3) was added by the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1965 (Tamil Nadu Act 22 of 1965).]
