Section 39 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
39.
To direct that the following revisions shall be made in the Punjab namely:-(1)In case fees leviable under Articles 11, 12, and 12-A first Schedule to the said Act, on the property of any person subject to the (British) Naval Discipline Act, the (British Army Act, the (British) Air Force Act, the Indian Army Act (VIII of 1911), the Indian Air Force Act (XIV of 1932) or the Indian Navy (Discipline) Act (XXXIV of 1934) who is killed or who dies as a result of wounds inflicted, accident occurring or disease contracted while on active service against an enemy, or on service which is of a war-like nature, or which, in the opinion of State Government, otherwise involves the same risks as active service; or on the property of any person in the service of the Government who dies of wounds or injuries (intentionally inflicted by a person other than himself) in the actual performance of his official duties or in consequence of those duties;(a)where the amount or value of property, in respect of which the grant of probate or letters of administration is made, or which is specified in the certificate under part X of the Indian Succession Act, 1925, or in the certificate under Bombay Regulation No. 8 of 1827, does not exceed fifty thousand rupees, the whole of the fee leviable in respect of that property;(b)where the amount or value exceeds fifty thousand rupees, the whole of the said fee in respect of the first fifty thousand rupees;(c)where any property passes more than once in consequence of the such deaths, the whole of the said fee (irrespective of the value or amount of such property) in the case of second and subsequent successions;(2)In case of applications for mutation of names in respect of the property of persons mentioned in paragraph (1) above, the entire court -fees chargeable under sub-article (b) of Article 1 of the Second Schedule of the said Act. [Revenue Department No. 1486-St. dated 23rd September, 1940].
