Section 61 in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
61. Recovery of penalties, etc.
- Any fee found to be payable by an applicant for probable or letters of administration or by an executor or administrator, or any costs under sub-section (4) of section 57 or any penalty or forfeiture payable by any such executor or administrator may, on the certificate of the Board of Revenue, be recovered from the executor or administrator as if it were an arrear of land revenue.
