Section 24(a) in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
(a)Where the amount of value of property, in respect of which the grant of probates or letters of administration is made or which is specified in the certificate under Part X of the Indian Succession Act, 1925, or in the certificate under Bombay Regulation No. 8 of 1827 does not exceed Rs. 50,000 the whole of the fees leviable in respect of that property.
