Section 27 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
27. Copies of records mentioned in Chapter IV of the Punjab Land Revenue Act.
- To remit the fees chargeable on copies of all [records maintained under the provisions of Chapter IV of the Punjab Land Revenue Act, 1887 (XVII of 1887), when such copies are exhibited or recorded in any Court of Justice or are received or furnished by any police officer.] [Note to Item No. 27. - The register of mutation is one of the records maintained under Chapter IV of the Punjab Land Revenue Act, 1887, and no court-fee is, therefore, copy of the mutation proceeding when presented with an appeal against the mutation order (Financial Commissioners' letter No. 4693-E & S., dated the 31st August, 1932).]
