Section 41 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
41.
To remit the fee leviable under article 1(b) of schedule II on an application made to the Collector under section 79 of the Punjab Village Panchayat Act, 1939. (Punjab Government notification No. 312, St,. dated 6th March, 1941).
