Section 52 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
52.
To exempt in the whole of Punjab the Court-fee leviable on memoranda of appeals and applications for review or revision when filed by tenants from the orders or decrees passed against them in suits instituted by them under section 45(3) of the Punjab Tenancy Act, to contest their liability to ejectment and the plaints which were exempted from the levy of Court fee.- vide Punjab Government (Revenue) Stamp Department (Revenue) Stamp Department notification No. 6003-St-53/2-Spl dated the 22nd December, 1953. Notification No. 51 Stamps-54/45 (CH), dated 31st January, 1955.
