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State of Rajasthan - Section
Section 25 in The Rajasthan Court Fees and Suits Valuation Act, 1961
25. Adoption suits.
- In a suit for a declaration in regard to the validity or invalidity of an adoption or the factum of an adoption, fee shall be payable at the following rates: -where the market value of the property involved in or affected by the relief -| (i) is rupees five thousand or less | Rupees fifty. |
| (ii) exceeds rupees five thousand but does not exceed rupeesten thousand | Rupees one hundred, |
| (iii) exceeds rupees ten thousand | Rupees five hundred. |