Section 24 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
24. Fees for succession certificates, probates etc., of the property of a Government servant in certain cases and for mutation of the property.
- To remit as follows the fees on the property of (i) any person subject to the Naval Discipline Act (29 and 30 Vict c. 109), The Army Act, (44 and 45 Vict. c. 58), the Air Force Act (7 and 8 Geo. 5 c. 51) or the Indian Army Act, 1911 (VII of 1911) who is killed while on active service or on service which is of a war-like nature or involves the same risk as active service or dies from wounds inflicted, accidents occurring or disease contracted while on such service and (ii) any person, being a Government servant, Civil or Military, who dies from wounds or injuries intentionally inflicted (but not self- inflicted) while in actual performance of his official duties or in consequence of those duties :-(a)Where the amount of value of property, in respect of which the grant of probates or letters of administration is made or which is specified in the certificate under Part X of the Indian Succession Act, 1925, or in the certificate under Bombay Regulation No. 8 of 1827 does not exceed Rs. 50,000 the whole of the fees leviable in respect of that property.(b)Where the said amount or value exceeds Rs. 50,000, the whole of the said fees in respect of the first Rs. 50,000.(c)Where any property passes more than once in consequence of such deaths, to remit, in the case of second and subsequent successions, the whole of the said fees, irrespective of the value or amount of such property.(d)The whole of the fees chargeable on applications for mutations of names in respect of the property of persons mentioned in clauses (i) and (ii) above.
