Kerala Court-Fees and Suits Valuation Act, 1959

	Section Title
	INTRODUCTION
title	CHAPTER I : PRELIMINARY	View Judgements
1	Short title, extent and commencement	View Judgements
2	Application of Act	View Judgements
3	Definitions	View Judgements
title	CHAPTER II : LIABIALITY TO PAY FEE	View Judgements
4	Levy of fee in Courts and public offices	View Judgements
5	Fees on documents inadvertently received	View Judgements
6	Multifarious suits	View Judgements
7	Determination of market value	View Judgements
8	Set off or counter claim	View Judgements
9	Documents falling under two or more descriptions	View Judgements
title	CHAPTER III : DETERMINATION OF FEE.	View Judgements
10	Statement of particulars of subject-matter of suit and plaintiff's valuation thereof	View Judgements
11	Decision as to proper fee in the High Court	View Judgements
12	Decision as to proper fee in other Courts	View Judgements
13	Additional fee on issues framed	View Judgements
14	Relinquishment of portion of claim	View Judgements
15	Fee payable on written statements	View Judgements
16	Fee payable on appeals etc	View Judgements
17	Fee payable on petitions, applications, etc	View Judgements
18	Court-fee Examiners	View Judgements
19	Inquiry and commission	View Judgements
20	Notice to Government	View Judgements
title	CHAPTER IV : COMPUTATION OF FEE	View Judgements
21	Fee how reckoned	View Judgements
22	Suits for money	View Judgements
23	Suits for maintenance and annuities	View Judgements
24	Suits for movable property	View Judgements
25	Suits for declaration	View Judgements
26	Adoption Suits	View Judgements
27	Suits for injunction	View Judgements
28	Suits relating to trust property	View Judgements
29	Suits for possession under the Specific Relief Act. 1977	View Judgements
30	Suits for possession not otherwise provided for	View Judgements
31	Suits relating to easements	View Judgements
32	Pre-emption suits	View Judgements
33	Suits relating to mortgages	View Judgements
34	Suits relating to kanams	View Judgements
35	Suits for accounts	View Judgements
36	Suit for dissolution of partnership	View Judgements
37	Partition suits	View Judgements
38	Suits for joint possession	View Judgements
39	Administration suits	View Judgements
40	Suits for cancellation of decrees etc	View Judgements
41	Suits to set aside attachment, etc	View Judgements
42	Suits for specific performance	View Judgements
43	Suits between landlord and tenant	View Judgements
44	Suits for mesne profits	View Judgements
45	Suits under the Survey and Boundaries Act	View Judgements
46	Suits to alter or cancel entry in a register	View Judgements
47	Suits relating to public matters	View Judgements
48	Interpleader suits	View Judgements
49	Third party proceedings	View Judgements
50	Suits not otherwise provided for	View Judgements
51	Fee on memorandum of appeal against order relating to compensation	View Judgements
52	Appeals	View Judgements
tittle	CHAPTER V : Valuation of Suits	View Judgements
53	Suits not otherwise provided for	View Judgements
54	Procedure where objection is taken on appeal or revision that a suit or appeal was not properly valued for jurisdictional purposes	View Judgements
title	CHAPTER VI : Probates, letters of administration and certificates of administration.	View Judgements
55	Application for probate or letters of administration	View Judgements
56	Levy of fee	View Judgements
57	Grant of probate	View Judgements
58	Relief in cases of several grants	View Judgements
59	Inquiry by the Collector	View Judgements
60	Application to Court and powers of Court	View Judgements
61	Provision for cases where too low a fee has been paid	View Judgements
62	Administrator to give proper security before letters stamped	View Judgements
63	Relief when too high a fee has been paid	View Judgements
64	Recovery of penalties, etc	View Judgements
65	Power of Board of Revenue	View Judgements
title	CHAPTER VII : REFUNDS AND REMISSIONS	View Judgements
66	Refund in cases of delay in presentation of plaint etc	View Judgements
67	Refund in case of remand	View Judgements
68	Refund where Court reverses or modifies former decision on ground of mistake	View Judgements
69	Refund in cases of compromise or when suit is decided on the admission of Parties	View Judgements
70	Refund of fee paid by mistake or inadvertence	View Judgements
71	Instruments of partition	View Judgements
72	Exemption of certain documents	View Judgements
73	Special procedure regarding suits by societies registered under the societies Registration Act	View Judgements
74	Special provision regarding suits by registered trade union, member of Scheduled Castes. etc	View Judgements
75	Power to reduce or remit fees	View Judgements
title	CHAPTER VIII : LEGAL BENEFIT FUND	View Judgements
76	Legal Benefit fund	View Judgements
title	CHAPTER IX : MISCELLANEOUS	View Judgements
77	Collection of fees by stamps	View Judgements
78	Stamps to be impressed or adhersive	View Judgements
79	Amended document	View Judgements
80	Cancellation of stamp	View Judgements
81	Deduction to be made	View Judgements
82	Penalty	View Judgements
83	Power of High Court to make rules	View Judgements
84	Power of Board of Revenue to make rules	View Judgements
85	Power of Government to make rules	View Judgements
86	Continuance in force of existing rules	View Judgements
87	Repeal	View Judgements
	SCHEDULE I AND VALOREM FEES
	SCHEDULE II
	SCHEDULE III

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