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Gau. HC Declares Levy of Court Fee at the rate of 7% for Grant of Probate as Unconstitutional - (17 May 2024)

CIVIL

Gau. HC has declared Article 11 of Schedule I of Court Fee (Amendment) Act, 1950 as unconstitutional in respect of levy of court fee for grant of probate or letter of administration at the rate of 7% ad valorem where value of properties exceeds Rs.5 Lakhs without there being any upper limit fixed.

Tags : GAUHATI HIGH COURT   GRANT OF PROBATE   LETTER OF ADMINISTRATION   7% AD VALOREM  

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