Section 63 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
63. Relief when too high a fee has been paid.
(1)If, at any time after the grant of the probable or letters of administration of an estate, it is discovered that a higher fee has been paid than was payable according to the true value of the estate, the executor or administrator, as the case may be, may apply for a refund to the Collector to whom a copy of the valuation of the estate was sent under section 55, sub-section (2). The application shall be accompanied by an amended valuation in the form set forth in Part II of Schedule III together with the probate or letters of administration upon which a refund is sought.(2)If the Collector is satisfied that the amended valuation is correct, he shall-(i)endorse a certificate on the stamped probate or letters of administration to the effect that so much of the fee represented by the stamp or stamps used has been refunded; and(ii)refund the difference between the fee originally paid and that which should have been paid:Provided that, no refund shall be granted under this section unless the application for refund is made within three years of the date of grant of the probate or letters of administration, or within such further period as the Collector may allow.If, by reason of any legal proceedings, the debts due from the deceased have not been ascertained and paid, or his effects have not been recovered and made available and in consequence thereof, the executor or administrator is prevented from claiming the return of such difference within the said period of three years, the Collector may allow such further time for making the claim as may appear to him to be reasonable under the circumstances.If the Collector does not grant a refund, the executor or administrator, as the case may be, may apply to the Board of Revenue for an order of refund. An application for such refund should be accompanied by an amended valuation in the form set fort h in Part 11 of Schedule III.
