Section 7(2)(d) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(2)(d) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955

(d)where the land is an 'estate' as defined in the [Tamil Nadu] Estates Land Act, 1908 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil NaduiAdaptation of Laws (Second Amendment) Order, 1969.] Act I of 1908)-

(i)where separate peishkush is recorded in the Collector's register as payable for the estate-thirty times such peishkush;

(ii)in any other case-thirty times the annual melvaram realizable from that estate;

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State of Tamilnadu - Subsection

Section 7(2)(d) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955