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[Cites 0, Cited by 0] [Section 19H] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19H(5) in The Courts Fees Act, 1870

(5)The Court, when so moved as aforesaid, shall hold, or cause to be held, an inquiry accordingly, and shall record a finding as to the true value, as near as may be, at which the property of the deceased should have been estimated. The Collector shall be deemed to be party to the inquiry.