51. Reduction of court-fee from amount of stamps duty payable on final order of partition-
Notwithstanding anything contained in the Bombay Stamp Act, 1958, where court-fee is paid in a suit for partition in accordance with the provisions of clause (vii) of section 6 of this Act the stamp duty payable on a final order for effecting a partition passed by any Revenue Authority or any Civil Court under article 46 in Schedule 1 to the Bombay Stamp Act, 1958 shall be reduced by the amount of the Court-fee paid in such suit.
