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State of Puducherry - Section

Section 60 in Pondicherry Court-Fees and Suits Valuation Act, 1972

60. Instruments of partition.

- Where the final decree in a partition suit has been engrossed on non-judicial stamps furnished by the parties, the Court shall order the refund to the parties of so much of the valued fee paid by them as is equal to the value of the non-judicial stamps furnished by them.