Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Telangana - Subsection

Section 32(4) in Telangana Court-fees and Suits Valuation Act, 1956

(4)Whether or not a decree is passed under subsection (2) or sub-section (3), the fee payble under either of the said sub-sections shall be recoverable as if it were an arrear of land revenue.