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[Cites 0, Cited by 2] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(1) in The Court Fees Act, 1870

(1)proviso as to Bombay Presidency. - where the land is held on settlement for a period not exceeding thirty years and pays the full assessment to the Government a sum equal to [ten] [Substituted for the words 'five' by Bombay Act 1 of 1922, section 2(e).] times the survey assessment;