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[Cites 0, Cited by 0] [Section 431(22)] [Section 431] [Entire Act]

State of Madhya Pradesh - Subsection

Section 431(22)(a) in M.P. Civil Court Rules, 1961

(a)where the amount or value of property in respect of which the grant of probate or letters of administration is made or which is specified in the certificate under Part X of the Indian Succession Act, 1925, does not exceed Rs. 50,000 to remit the whole of the fees leviable in respect of that property.