Section 50(1) in Karnataka Court-Fees and Suits Valuation Act, 1958
(1)In a suit as to whose value for the purpose of determining the jurisdiction of courts, specific provision is not otherwise made in this Act or in any other law, value for that purpose and value for the purpose of computing the fee payable under this Act shall be the same.[Provided that notwithstanding anything contained in sub-section (2) of section 7, the value of land specified in clauses (a), (b) or (c) of the said sub-section shall, for purposes of determining the jurisdiction of courts, be the market value of such land.] [Inserted by Act 10 of 1964 w.e.f. 5.3.1964.]
