The Suits Valuation Act, 1887

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Section 10, [Repealed.]. (sections)
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Section 8, Court-fee value and jurisdictional value to be the same in certain suits. (sections)
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Section 9, Determination of value of certain suits by High Court. (sections)
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Section 2, Extent and commencement of Part I. (sections)
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Section 7, Extent and commencement of Part II. (sections)
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Section 5, Making and enforcement of rules. (sections)
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Section 3, Power of State Government to make rules determining value of land for jurisdictional purposes. (sections)
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Section 11, Procedure where objection is taken on appeal or revision that a suit or appeal was not properlyvalued for jurisdictional purposes. (sections)
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Section 12, Proceedings pending at commencement of Part I or Part II. (sections)
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Section 6, Repeal of Section 14 of the Madras Civil Courts Act, 1873. (sections)
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Section 1, Title (sections)
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Section 4, Valuation of relief in certain suits relating to land not to exceed the value of the land. (sections)
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