Section 25 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
25. Copies of proceedings under Section 37 of the Punjab Land Revenue Act.
- To remit the fees chargeable on copies of orders or proceedings under Section 37 of the Punjab Land Revenue Act, 1887 (XVII of 1887), made or recorded by Collectors or other revenue officers engaged in revising a record-of-rights under a notification published in accordance with Section 32 of the said Act :Provided that the copy is furnished for the purpose of being filed with an application or petition to a Collector or other revenue officer engaged as aforesaid in revising a record-of-rights or to the Commissioner of the Division, or to the Financial Commissioner, Punjab, relating to matters connected with the assessment of land or the ascertainment of rights thereto, or interests therein, if presented previous to the final confirmation of such revision.
