Section 29 in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004
29. Payment of court-fee in respect in probate on letters of administration.
(1)No order entitling the petitioner to the grant of probate or letters of administration shall be made upon an application for such grant until the petitioner has filed in the Court a valuation of the property in the form set forth in the Third Schedule, and the Court is satisfied that the fee mentioned in Article 10 of the first schedule has been paid on such valuation.(2)The grant of probate or letters of administration shall not be delayed by reason of any report made by the Collector under sub-section (3) of section 28.
