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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Andhra Pradesh - Subsection

Section 60(3) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956

(3)If the Collector refuses to grant a refund, the executor or administrator, as the case may be, may apply to the Board of Revenue for an order of refund. An application for such refund shall be accompanied by an amended valuation in the Form set forth in Part II, Schedule III.