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State of Assam - Section
Section 8 in The Assam Court-Fees (Amendment) Act, 1950
8. Amendment in Schedule I. Article 11.
- In Article 11 in the same Schedule to the principal Act,-(i)for the entries above the proviso in the second column and for the entries in the third column, the following shall be substituted, namely:| "When the amount or value of the propertyin respect of which the grant of probate or letters is madeexceeds one thousand rupees, on such amount or value up to tenthousand rupees. | Two per centum. | |
| and | ||
| when such amount or value exceeds ten thousandrupees, on the portion of such amount or value which is in excessof ten thousand rupees, up to fifty thousand rupees. | Three per centum | |
| and | ||
| when such amount or value exceeds fifth thousandrupees, on the portion of such amount or value which is in excessof fifty thousand rupees up to a lakh of rupees. | Four per centum. | |
| and | ||
| when such amount or value exceeds a lakh ofrupees on the portion of such amount or value which is in excessof a lakh of rupees up to two lakhs and fifty thousand rupees. | Five per centum | |
| and | ||
| when such amount or value exceeds two lakhs andfifty thousand rupees, on the portion of such amount or valuewhich is in excess of two lakhs and fifty thousand rupees up tothree lakhs of rupees | Five-and-a-half per centum. | |
| and | ||
| when such amount or value exceeds three lakhs ofrupees, or on the portion of such amount or value which is inexcess of three lakhs of rupees up to our lakhs of rupees | Six per centum. | |
| and | ||
| when such amount or value exceeds four lakhs ofrupees, on the portion of such amount or value which is in excessof four lakhs of rupees up to four lakhs of rupees | Six-and-a-half per centum. | |
| and | ||
| when such amount or value exceeds five lakhs ofrupees, on the portion of such amount or value which is in excessof five lakhs or rupees. | Seven per centum." |