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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(b) in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab

(b)lists of fields extracted from village settlement-records for the purpose of being filed with petitions of plaint in [Settlement courts] [The term 'Settlement courts' has been used to indicate 'Revenue Courts' presided over by revenue officers conducting settlement operations.] :