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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(2)(b) in Karnataka Court-Fees and Suits Valuation Act, 1958

(b)the power of appointment which the deceased had over a property or which was created under a will shall be taken into account, the value being taken to be the value of the property forming the subject-matter of the power.