Section 42 in Pondicherry Court-Fees and Suits Valuation Act, 1972
42. Suits for specific performance.
- In a suit for specific performance, whether with or without possession, fee shall be payable-(a)in the case of a contract of sale, computed on the amount of the consideration;(b)in the case of a contract of mortgage, computed on the amount agreed to be secured by the mortgage;(c)in the case of a contract of lease, computed on the aggregate amount of the fine or premium, if any, and of the average of the annual rent agreed to be paid;(d)in the case of a contract of exchange, computed on the amount of the consideration, or as the case may be, on the market value of the property sought to be got in exchange;(e)in other cases, where the consideration for the promise sought to be enforced has a market value, computed on such market value, or where such consideration has no market value, at the rates specified in section 50.
