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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Karnataka - Subsection

Section 51(1)(b) in Karnataka Court-Fees and Suits Valuation Act, 1958

(b)the appellate court is satisfied for reasons to be recorded by it in writing, that the suit or appeal was overvalued, or undervalued and that the overvaluation or undervaluation thereof has pre-judicially affected the disposal of the suit or appeal on its merits.