Section 54 in Karnataka Court-Fees and Suits Valuation Act, 1958
54. Grant of probate.
- The grant of probate or letters of administration shall not be delayed by reason of the reference to the Deputy Commissioner under sub-section (2) of section 52; or of a motion by the Deputy Commissioner under sub-section (5) of section 56; but the Court shall make no grant of probate or letters of administration until it is satisfied that a fee not less than that prescribed by this Act has been paid on the basis of the net value of the estate as furnished in the valuation accompanying the application, or in t he amended valuation filed under sub-section (3) of section 56:Provided that the Court may grant probate or letters of administration notwithstanding that the prescribed fee has not been paid, to the Administrator-General in his official capacity on his giving an undertaking to the satisfaction of the court that the said fee will be paid within such time as may be fixed by the court.
