Section 2 in The Court-Fees (Bihar Amendment) Act, 1958
2. Amendment of articles 1 and 6 of Schedule I to Act VII of 1870.
- For the 'proper fee' set forth in Schedule I to the Court-Fees Act, 1870 (VII of 1870), as amended from time to time in its application to the State of Bihar (hereinafter referred to as the said Act), for articles 1 and 6 and shown in the second column of the Schedule A to this Act, the 'proper fees' shown against them in the third column of the said Schedule A shall be substituted.
