Section 10 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
10. Application to occupy land under Government.
- To remit, with reference to clause (xi) of section 19 of the Act, the fees chargeable on applications for leave to occupy under direct engagement with the Government, land of which the revenue is settled, but not permanently, when made by persons who do not at the time of application hold the land.
