Section 59(4) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
(4)If, in any such case, the probate or letters of administration has or-have been granted and the applicant amends the valuation to the satisfaction of the Collector and the Collector finds that a less fee has been pa id than was payable according to the true value of the estate, he shall proceed under section 61, subsection (4); but if a higher fee has been paid than was payable according to the true value of the estate, the excess fee shall be refunded to the applicant.
