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

State of Uttar Pradesh - Subsection

Section 19H(5) in The Court 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 he a party to the inquiry.