Section 41 in Rules Under the Court-Fees Act, 1870
41. The difference between the Court-fees chargeable in accordance with Section 8 of the Government Savings Banks Act, 1873, on the probate, or letters of administration, or certificate, if any, granted under the Indian Succession Act, 1925, and the Court-fees as would be chargeable, if for the words "three thousand rupees" the words "five thousand rupees" had been substituted in that section.
