Section 56(1) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
(1)The fee chargeable for the grant of probate or letters of administration shall comprise a fee at the rate or rates prescribed in Article 6 of Schedule I, computed(a)Where thy application is made within one year of the date of death of the deceased, on the market value of the estate on such date; or(b)where the application is made after the expiry of one year from such date, on the market value of the estate on the date of the application.Provided that property held in trust not beneficially or with general power to confer a beneficial interest shall not be liable to any fee under this chapter.Explanation. - Any member of a joint Hindu family governed by the Mitakshara Law who applies for probate or letters of administration in respect of the estate of a deceased member of the joint family shall pay a fee on the value of the share in the joint property which the deceased would have received if a partition of the property had been made immediately before his death.
