Section 51 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
51.
To exempt in the whole of Punjab the cour- fee leviable on a plaint in a suit brought by a tenant to contest his liability to ejectment under Section 45 of the Punjab Tenancy Act, 1887, on grounds other than adverse possession of a claim to occupancy tenancy.
