- The [Appropriate Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws Order, 1937.] may, from time to time by notification in the [Official Gazette] [Substituted for the words 'Local Gazette' by the Government of India (Adaptation of Indian Laws Order, 1950.] reduce or remit in the whole or in any part of [the territories under its administration] [Substituted for the words 'British India' by the Devolution Act (XXXVII of 1920), section, and schedule I.] all or any of the fees mentioned in the first and second schedules to this Act annexed, and may in like manner cancel or vary such order.
