57. Executor to specify all chargeable property with affidavit of valuation.
- In all cases in which a grant of representation is applied of within six months of the death of the deceased.-(a)the executor of the deceased shall, to the best of his knowledge and belief, specify in an appropriate account annexed to the affidavit of valuation filed in court under section 19-I of the court-fees Act, 1870 (VII of 1870) all the property in respect of which estate duty is payable upon the death of the deceased and shall deliver a copy of the affidavit with the account to the Controller and(b)no order entitling the applicant to the grant of representation shall be made upon his application until he has delivered the account prescribed in clause (a) and has produced a certificate from the Controller under section 60 or section 67 that the estate duty payable in respect of the property included in the account has been or will be paid, or that none is due as the case may be
