Section 53(1) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
(1)The fee chargeable for the grant of probate or letters of administration shall be calculated at the rate or rates specified in the Article 6 of Schedule I -(a)where the application is made within one year of the date of death of the deceased, on the market value of the estate on such date; or(b)where the application is made after the expiry of one year from such date, on the market value of the estate on the date of application; Provided that no fee shall be leviable under this Chapter on any property held in trust not beneficially or with general power to confer a beneficial interest.
