Section 17 in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
17. Inquiry and commission.
- For the purpose of deciding whether the subject-matter of a suit or other proceeding has been properly valued or whether the fee paid is sufficient the Court may hold such inquiry as it considers necessary and may, if it thinks fit issue a commission to any person directing him to make such local or other investigation as may be necessary and to report thereon to the Court.
