Section 32 in The West Bengal Court-Fees Act, 1970
32. Payment of court-fees in respect of probates and letters of administration. -
(1)No order entitling the petitioner to the grant of probate or letters of administration shall be made upon an application for such grant until the petitioner has filed in the Court a valuation of the property in the form set forth in Schedule III, and the Court is satisfied that the fee mentioned in No. 10 of Schedule I has been paid on such valuation.(2)The grant of probate or letters of administration shall not be delayed by reason of any motion made by the Collector under sub-section (4) of section 31.
