Section 30 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
30. Application to Municipal, Notified Area or Small Town Committee or District or Cantonment Board for copy of a document or to a Municipality in certain cases.
- To remit the fee chargeable under Article 1(a) of the second Schedule on the applications or petitions noted below :-(a)Applications or petitions presented to any Municipal Commissioner under any Act for the time being in force for the conservancy or improvement of any place if the application or petition relates solely to such conservancy or improvement.(b)Applications or petitions presented for the purpose of obtaining a copy or translation of any order passed by a Municipal, Notified Area or Small Town Committee or District or Cantonment Board or of any other document on record in the office of such a body.
