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State of Karnataka - Section
Section 25 in Karnataka Court-Fees and Suits Valuation Act, 1958
25. Adoption suits.
- In a suit for a declaration in regard to the validity or invalidity of an adoption or the factum of an adoption, fee shall be payable at the following rates:-| (a) | [x x x] [Omitted by the Karnataka Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.]In a Court of[Civil Judge (JuniorDivision)] [Substituted by Act 16 of 1996 w.e.f. 21.9.1996.][x x x] [Omitted by the Karnataka Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.]when the market value of the propertyinvolved in or affected by the relief does not exceed Rs. 5,000. | Rupees Twenty-five. |
| (b) (i) | In the Court of[Civil Judge (JuniorDivision)] [Substituted by Act 16 of 1996 w.e.f. 21.9.1996.]when the market value of the property involved in oraffected by the relief exceeds Rs. 5,000, and above Rs. 15,000. | Rupees one hundred if the market value of theproperty involved in or affected by the relief is Rs. 15,000 orless and rupees two hundred and fifty if it is |
| (ii) | In any Court other than the Courts specified in(a)[xxx] [Omitted by the Karnataka Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.]. |