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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(i) in The Court Fees Act, 1870

(i)The fees chargeable for serving and executing processes issued by such Court in its appellate jurisdiction, and by the order Civil [(-)] [The words 'and revenue' were repealed by the Punjab Land Revenue Act 1887 (XVII of 1887), section 2 and Schedule.] Courts established within the local limits of such jurisdiction;