Section 56(1) in Karnataka Court-Fees and Suits Valuation Act, 1958
(1)The Deputy Commissioner to whom a copy of the application and of the valuation has been sent under sub-section (2) of section 52, shall examine the same and may make or cause to be made by any officer subordinate to him such inquiry, if any, as he thinks fit as to the correctness of the valuation or, where a part only of the property is situated in his district, of the valuation of that part, and may require the Deputy Commissioner of any other district in which any par t of the property is situated to furnish him with the correct valuation thereof.
