(3)The fee in respect of an application to the Chief Judge of a Presidency Court of Small Causes under sub-section (3)of section 16 shall be the same as would be payable under the Court-fees Act, 1870 (7 of 1870), in respect of such an application to a District Judge beyond the limits of a Presidency-town, and fees for summons and other processes in proceedings before the Chief Judge under sub-section (3) or sub-section (4) of that section shall be payable according to the scale set forth in the Fourth Schedule to the Presidency Small Cause Courts Act, 1882 (15 of 1882).][35] [Substituted by A.O.1950, for the former section which had been inserted by Act 45 of 1948, Section 3.]. Reference to certain laws of Part B States.- [Repealed by the Part b States (Laws) Act, 1951 (3 of 1951), section 3 and Schedule.]...
