Section 4 in The Rajasthan Suits Valuation Act, 1958
4. Court fee value and jurisdiction value to be the same in certain suits.
- Where, in suits other than those referred to in sub - section (1) of section 2, court fees are payable ad valorem under the Court Fees Act, 1870, of the Central Legislature as adapted to the State of Rajasthan, the value as determinable for the computation of court fees and the value of for purposes of jurisdiction shall be the same.
