- The [State Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950.] may fix a scale of [fees] [The mutation fees fixed vide PG Notification No. 28/R1161/871, dated 30th January, 1961 and as superseded by PG No. 6/CA 17/871S 38/72, dated 20-1-1972 published in Punjab Government Gazette of 27-1-1972 (Pages 204-205 Punjab Land Records Manul 1974 Edition), were again superseded by fees mentioned in PG No. GSR 12/CA 17/871S 38/82, dated 27-1-1982 w.e.f. 1-3-1982.] for all or any classes of entries in any record or register under this Chapter and for copies of any such entries.(2)A fee in respect of an entry shall be payable by the person in whose favour the entry is made.
