Section 39(2) in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
(2)In case of applications for mutation of names in respect of the property of persons mentioned in paragraph (1) above, the entire court -fees chargeable under sub-article (b) of Article 1 of the Second Schedule of the said Act. [Revenue Department No. 1486-St. dated 23rd September, 1940].
