Section 4 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
4. Copies of settlement record and list of fields.
- To remit the fees chargeable on -(a)copies of village-settlement records furnished to land-holders and cultivators during the currency or at the termination of settlement operations;(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.] :Provided that nothing in this clause shall apply to copies of judicial proceedings, or to copies of village settlement records (other than lists of fields) extracted as aforesaid, which may be filed in any court or office.
