Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH COURT FEES AND SUITS VALUATION RULES, 1987 CONTENTS 1. Short Title 2. Definitions 3 . Determination of Market Value based on the Basic Registers Maintained by the Registration Authority 4. Plaint shall contain full particulars of value of suit 5. Collection of Fees by Stamps sold in Andhra Pradesh ANDHRA PRADESH COURT FEES AND SUITS VALUATION RULES, 1987 In exercise of the powers conferred by section 77 of the Andhra Pradesh Court Fees and Suits Valuation Act, 1956 (Act VII of 1956), the Governor of Andhra Pradesh hereby makes the following Rules. 1. Short Title :- (i) These Rules may be called the Andhra Pradesh Court Fees And Suits Valuation Rules, 1987. (ii) They extend to the whole of the State of Andhra Pradesh. 2. Definitions :- In these rules unless the context otherwise requires :- (a) "Act" means the Andhra Pradesh Court Fees and Suits Valuation Act, 1956; (b) "Government" means the Government of Andhra Pradesh ; (c) "Collector" means the Collector of the district and includes any officer subordinate to him who performs the functions of the Collector under these rules ; (d) "section" means a section of the Act ; (e) "Public Office" means, any Office or institution under the control maintenance and superintendence of Government of Andhra Pradesh or Local Bodies like Zilla Parishads, Panchayat Samithis, Panchayats, and Municipalities including the Municipal Corporation of Hyderabad. (f) "Fees" means the money leviable under Chapter (iv), (vi) and (viii) of the Andhra Pradesh Court Fees and Suits Valuation Act, 1956 and Schedules I and II annexed thereto ; (g) "Property" means movable and immovable property of the deceased. 3. Determination of Market Value based on the Basic Registers Maintained by the Registration Authority :- The Market value of land in suits falling under various sections of the Act shall be deemed to be the immovable property both in Urban and Rural Areas fixed by the Registration and Stamps Deptkeeping in view the value of the land nearby to or in the vicinity of the land which is the subject matter of the suit, as recorded in the registers of the Sub-Registrar or the District Registrar concerned, as the case may be, during the course of regular transactions immediately before the plaint is filed Provided a party filing a suit shall take a certificate in the Form prescribed containing the value of the said immovable property from the local Registering Office and file it along with the suit. 4. Plaint shall contain full particulars of value of suit :- Every plaint filed under section 8 of the Act, shall contain the full particulars of the subject matter of the suit and the valuation thereof in the form 'A', annexed to these rules. 5. Collection of Fees by Stamps sold in Andhra Pradesh :- All fees chargeable under the Act shall be collected in form of stamps sold in Andhra Pradesh Stamps purchased from a vendor outside Andhra Pradesh shall not be valid.