Section 52(2) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
(2)On receipt of such application, the Court shall send a copy thereof and of the valuation to the Collector of the district in which the estate is situated, or if the estate is situated in more than one district to the Collector of the district in which the portion of the estate, the aggregate value of which is the highest, is situated.
