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

State of Uttar Pradesh - Subsection

Section 7(2)(i) in The Court Fees Act, 1870

(i)falling under clauses (a) and (b), the property which is affected by the relief sought, and where properties of both the plaintiff and defendant are affected, the property of the plaintiff so affected ;