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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(1) in Maharashtra Court-fees Act.

(1)Any excess fee found to be payable on an inquiry held under section 28 and any penalty or forfeiture under section 27, may, on the certificate of the Chief Controlling Revenue Authority, be recovered from the executor or administrator as if it were an arrear of land-revenue by any Collector.