Section 56(5) in Karnataka Court-Fees and Suits Valuation Act, 1958
(5)If the applicant does not amend the valuation to the satisfaction of the Deputy Commissioner, the Deputy Commissioner may move the court before which the application for probate or letters of administration was made to hold an inquiry into the t rue value of the property:Provided that no such motion shall be made after the expiration of six months [from the date on which the Deputy Commissioner is informed by the Court of the exhibition of the inventory] [Substituted by Act No. 10 of 2003, w.e.f. 1.4.2003.] required by section 317 of the Indian Succession Act, 1925 (Central Act XXXIX of 1925).
