Section 4(b) in Union Territories (Stamp And Court-Fees Laws) Act, 1961
(b)On the date on which the Court-fees Act, 1870, as in force in the State of Assam, is extended to the Union territory of Tripura by notification under section 2 of the Union Territories (Laws) Act, 1950, the Court-fees Act, 1870, as in force in that Union territory immediately before the date of such notification, shall stand repealed.
