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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2) in The Court Fees Act, 1870

(2)where the land is held on a permanent settlement, or on a settlement for any period exceeding thirty years, and pays the full assessment to Government - a sum equal to [twenty] [Substituted by Bombay Act 1 of 1922, section 2(e).] times the survey assessment; and