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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(2)(b) in The Rajasthan Court Fees and Suits Valuation Act, 1961

(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 of the property forming the subject matter of the power.