Section 2(1) in The Rajasthan Suits Valuation Act, 1958
(1)The State Government may in consultation with the High Court make rules determining the value of land for purposes of jurisdiction in respect of suits mentioned in paragraph v, in paragraph VI and in clause (d) of paragraph x of section 7 of the Court Fees Act, 1870, of the Central Legislature as adapted to the State of Rajasthan.
