Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 12 in Rules for the Sale of Surplus Rural Properties

12. Supply of copies of final orders

. An interested person can obtain copies of final orders passed by Naib Tehsildar/Tehsildar (Sales), S.O. (Sales) and the Settlement Commissioner on the prescribed form bearing a Court Fee Stamp of Rs. 1-25. The copies will be supplied to him on the payment of the following fees in the shape of court-fee :-
(a) for a copy of the order passed by a Tehsildar/NaibTehsildar (Sales) Rs. 1/-
(b) for a copy of the order passed by S.O. (Sales) Rs. 2/-
(c) for a copy of the order passed by Settlement Commissioner Rs. 3/-