Section 56(5) in Telangana Court-fees and Suits Valuation Act, 1956
(5)(a)If the applicant does not amend the valuation to the satisfaction of the Collector, the Collector shall move the Court to which the application for probate or letters of administration was made for holding an inquiry into the true value of the property;(b)The Collector shall not move the Court under clause (a) after the expiry of six months from the date on which the inventory required by section 317 of the Indian Succession Act, 1925 (Central Act 39 of 1925), is exhibited.
