Section 3 in The Manipur Court-Fees (Amendment and Validation) Act, 1953
3. Validation of levy of Court-fees in certain cases.
- Any Court-fees levied in the State of Manipur during the period commencing on the 16th day of April, 1950, and ending with the date of commencement of this Act, which would have been validly levied if the amendments made to the Court-fees Act, 1870 (7 of 1870), by this Act were in force on the date of such levy, shall be deemed to have been validly levied.
