Section 44 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
44.
To direct in respect of the Chief Commissioner's Province of Delhi-(i)That in appeal against an order under rule 50(2) of Order XIX of the First Schedule to the Code of Civil Procedure, 1908 (Act V of 1908), adjudging a person as a partner of a firm against whom a decree is being executed, the fee shall be the same as in declaratory suit namely, Rs. 10 (nineteen and fifty paise vide Act XIX of 1957) if the fee otherwise payable exceeds that amount.(ii)that in appeal against a personal decree under rule 6 of Order XXXIV of the first Schedule of the Code of Civil Procedure, 1908 (Act V of 1908), when only the personal liability of the defendant and not the amount decreed is in dispute, the fee shall be the same as in declaratory suit namely, Rs. 10 (nineteen and fifty paise vide Act XIX of 1957) if the fee otherwise payable exceeds that amount. [Government of Indian Legislative Department, notification No. F. 233/42-C and G. (Jullundur), dated the 2nd May, 1942].
