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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Karnataka - Subsection

Section 56(2) in Karnataka Court-Fees and Suits Valuation Act, 1958

(2)Any Deputy Commissioner required under sub-section (1) to furnish the correct valuation of any property shall comply with the requisition after making or causing to be made by any officer subordinate to him such inquiry, if any, as he thinks fit.