Section 57(1) in Karnataka Court-Fees and Suits Valuation Act, 1958
(1)The court shall, when moved by the Deputy Commissioner under sub-section (5) of section 56, hold or cause to be held by any court or officer subordinate to it an inquiry as to the true value at which the estate of the deceased should have been estimated. The Deputy Commissioner shall be deem ed to be a party to the inquiry.
