19I. Payment of court-fees in respect of probates and letters of administration.
- (I) 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, in the form set forth in the Third Schedule, a valuation, according to the market rates current on the date of the application of all the assets and liabilities of the deceased in India at the time of the latter's death, and the Court is satisfied that the fee mentioned in Article 11 of the First Schedule has been paid on such valuation.Explanation. - If at the time of his death, the deceased was a member of a joint Hindu family governed by the Milakshara Law. such portion of the assets and liabilities of the family as would have been allotted to the deceased in a partition made immediately before his death, shall be deemed to be the assets and liabilities of the deceased within the meaning of this sub-section.(2)The grant of probate or letters of administration shall not be delayed by reason of any motion made by the Collector under section 19-H. sub-section (4).
