Section 40 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
40.
To remit the fee leviable under Article 1 of Schedule 11 to the Act on an application made by a Collector to a Court under -(a)sub-section (i) of section 61 of the Indian Stamp Act, 1899.(b)sub-section (4) of Section 19-H of the Court-fees Act, and(c)rule 12 of Order 33 of the Code of Civil Procedure, [See Revenue Department notification No. 181-St., dated the 11th February, 1941].
