Section 54 in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
54. Grant of probate.
(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 .(2)Notwithstanding anything contained in sub-section (1), the Court may, without the payment of the proper fee, grant probate or letters of administration 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.
