Section 47 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
47.
To order that the court-fee leviable under Article 12 of the 1st Schedule to the said Act shall be remitted in respect of certificate applied for under the Indian Succession Act, 1925, by those widows and children coming from the areas now included in the Dominion of Pakistan, who had lost the heads of their families between 1st March, 1947 and 31st March, 1948 both days inclusive. [P.G.R. and D. Department (Stamps) Notification No. 1552-E and T. dated the 9th April, 1948.
