Section 54(1) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
(1)The grant of probate or letters of administration shall not be delayed by reason of the reference to the Collector under sub-section (2) of section 52 ; but the Court shall not grant probate or letters of administration unless it is satisfied that the fee chargeable under 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 the amended valuation filed under sub- section (3) of section 56 .
