Section 29 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
29. Application to record a statement or sanction a mutation under section 34(4) of the Land Revenue Act.
- To remit the stamp duty chargeable on the following petitions under Article 1(b) of the second Schedule :-A petition or an application presented to a revenue officer asking him to record a statement or sanction a mutation under section 34(4) of the Land Revenue Act, XVII of 1887, in consequence of consolidation of holdings carried out by the Co-operative Department in the Punjab.
