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[Cites 0, Cited by 0] [Section 19J] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19J(1) in The Court Fees Act, 1870

(1)Any excess fee found to be payable on an inquiry held under Section 19-H, sub-section (6), and any penalty or forfeiture under Section 19-G, may, on the certificate of the Chief Controlling Revenue Authority, be recovered from the executor or administrator as if it were an arrear of land revenue by any Collector.