9. Determination of value of certain suits by High Court
.When the subject-matter of suits of any class, other than suits mentioned in the Court-fees Act, 1870 (7 of 1870), section 7, paragraphs v and vi, and paragraph x , clause (d), is such that in the opinion of the High Court it does not admit of being satisfactorily valued, the High Court may, with the previous sanction of the [State Government] [Substituted by A.O.1950.] direct that suits of that class shall, for the purposes of the Court-fees Act, 1870 (7 of 1870), and of this Act and any other enactment for the time being in force, be treated as if their subject-matter were of such value as the High Court thinks fit to specify in this behalf.
