Section 48 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
48.
To order that the court-fee livable under Article 11 of the 1st Schedule to the said Act, shall be remitted in respect of probate of a will or letters of Administration with or without will annexed, applied for under the Indian Succession Act, 1925, by those widows and children coming from the areas now included in the Dominion of Pakistan, who lost the heads of their families between the 1st March, 1947, and the 31st March, 1948, both days inclusive, (P.G.R. and D. Department (Stamps), Notification No. 3908-E and T. dated the 10th September, 1948).Note. - The words 'Widows and Children' in the context or the notification reproduced in parts (f) and (g) are used in the sense of male and female descendants of whatever age of the first degree - vide Punjab Government Revenue Department Memorandum No. 1003-E and T-50.989, dated the 3rd March, 1950.
