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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Tamilnadu - Subsection

Section 61(2) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955

(2)If, in a case falling under sub-section (1), the executor or administrator does not, within the six months referred to in that subsection, pay the deficit fee, he shall forfeit a sum equal to five times the deficit fee.