Section 26 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
26. Application under section 97 of the Punjab Land Revenue Act.
- To remit the fees chargeable on application under section 97 of the Punjab Land Revenue Act, 1887 (XVII of 1887), made by village officers in accordance with the provisions of rule 64 of the rules under that Act, published with the Financial Commissioner's notification No. 142, dated the 9th November, 1909.
