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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Karnataka - Subsection

Section 55(2) in Karnataka Court-Fees and Suits Valuation Act, 1958

(2)Whenever such grant has been made in respect of any property forming part of an estate, the amount of fee actually paid under this Act in respect thereof shall be deducted when a like grant is made in respect of the property belonging to the same estate identical with or including the property to which the former grant relates.