Section 52 in Karnataka Court-Fees and Suits Valuation Act, 1958
52. Application for probate or letters of administration.
(1)Every application for the grant of probate or letters of administration shall be accompanied by a valuation of the estate in duplicate in the form set forth in Part I of Schedule III.(2)On receipt of such application, the court shall send a copy thereof and of the valuation to the Deputy Commissioner of the district in which the estate is situated, or if the estate is situated in more than one district, to the Deputy Commissioner of the district in which the most valuable portion of the immovable property included in the estate is situated.
