Section 54 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
54. Appeals relating to immovable wakf property.
- Court fees chargeable on appeals in higher courts from judgments in suit appeal relating to possession of immivable property forming part of a public Wakf (Extension of Limitation) Act, 1959 has been reduced to maximum of Rs. fifteen in Delhi State Administration Notification No. F. 7 (41) 70 Finl(G) dated 2nd June, 1972.
