Section 49 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
49.
To order that Court-fee leviable under Article 12 of the first schedule to the said Act, shall be remitted in respect of succession certificate issued in States according to India and in State of Hyderabad. (P.G.R. and D. Department (Stamp) notification No. 3558-E and T dated the 6th August, 1949)
