Section 59 in The Rajasthan Court Fees and Suits Valuation Act, 1961
59. Recovery of penalties etc.
- Any excess fee found to be payable by an applicant for probate or letters of administration or by an executor or administrator or any costs under section 55, sub-section (40, or any penalty or forfeiture payable by any such executor or administrator may, on the certificate of the Board of Revenue, be recovered from the executor or administrator as if it were an arrear of land revenue.
