Section 40(2) in The United Provinces Agriculturists Relief Act 1934
(2)If a bond is executed on a form printed under the authority of the [State Government] [ Substituted by the A.L.O. 1950 for "Provincial Government" which had been Substituted by the A.L.O. 1937 for "Local Government] no copying fee shall be leviable for making a copy or a note of the bond in the books prescribed under the Indian Registration Act, 1908.
