Section 6(17) in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004
(17)to set aside an attachment: -In suits to set aside an attachment of land or of an interest in land or revenue-according to the amount for which the land or interest was attached:Provided that where such amount exceeds the value of the land or interest, the amount of fee shall be computed as if the suit were for the possession of such land or interest;
