Section 59 in Karnataka Court-Fees and Suits Valuation Act, 1958
59. Administrator to give proper security [xxx] [Omitted by Act 10 of 2003 w.e.f. 1.4.2003.].
- In case of letters of administration on which too low a fee has been paid at first, the Deputy Commissioner [shall require the administrator to give such security to the court] [Substituted by Act 10 of 2003 w.e.f. 1.4.2003.] not cause the same to be duly stamped in the manner aforesaid until the administrator has given such security to the Court by which the letters of administration have been granted as ought by law to have been given on the granting thereof in case the full value of the estate of the deceased had been then ascertained.
