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[Cites 0, Cited by 0] [Section 56(5)] [Section 56] [Entire Act]

State of Telangana - Subsection

Section 56(5)(b) in Telangana Court-fees and Suits Valuation Act, 1956

(b)The Collector shall not move the Court under clause (a) after the expiry of six months from the date on which the inventory required by section 317 of the Indian Succession Act, 1925 (Central Act 39 of 1925), is exhibited.