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[Cites 0, Cited by 6] [Section 24] [Entire Act]

State of Telangana - Subsection

Section 24(a) in Telangana Court-fees and Suits Valuation Act, 1956

(a)where the prayer is for a declaration and for possession of the property to which the declaration relates, fee shall be computed on the market value of the movable property or three-fourths of the market value of the immovable property or on rupees three hundred, whichever is higher;