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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(xxiii) in The Court Fees Act, 1870

(xxiii)[Petitions presented to the Special Commissioner appointed under Bengal Act No. II of 1869 (to ascertain, regulate and record certain tenures in Chota Nagpur). [Substituted for the old clause by the Indian Christian Marriage Act of 1872, Section 2.]