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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(3) in Rules Under The Suits Valuation Act

(3)suits for a declaration that an adoption is valid or invalid :Provided that if a suit for a declaration that an adoption is valid or invalid affects a title to property, then the value of that property, if it exceeds Rs. 400, shall he deemed to be the value of the subject-matter of the suit.