The Suits Valuation Act, 1887

Act No. 7 of 1887

[11th February, 1887.]

Contents:
Title	The Suits Valuation Act, 1887
Sections:	Particulars:
1.	Short title
Part I	Suits Relating to Land
2.	Extent and commencement of Part I
3.	Power of State Government to make rules determining value of land for jurisdictional purposes
4.	Valuation of relief in certain suits relating to land not to exceed the value of the land
5.	Making and enforcement of rules
6.	Repeal of section 14 of the Madras Civil Courts Act, 1873
Part II	Other Suits
7.	Extent and commencement of Part II
8.	Court-fee value and jurisdictional value to be the same in certain suits
9.	Determination of value of certain suits by High Court
10.	[Repealed.]
Part III	Supplemental Provisions
11.	Procedure where objection is taken on appeal or revision that a suit or appeal was not properly valued for jurisdictional purposes
12.	Proceedings pending at commencement of Part I or Part II