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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Tamilnadu - Subsection

Section 59(2) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955

(2)Any Collector required under sub-section (1) to furnish the correct valuation of any property shall comply with the requisition after making or causing to be made by any officer subordinate to him such inquiry, if any, as he thinks fit.