Section 74 — Fees and costs of poor persons.

The Presidency Small Cause Courts Act, 1882
The Small Cause Court may, whenever it thinks fit, receive and register suits instituted, and applications under section 41 made by poor persons, and may issue processes on behalf of such persons, without payment or on a part-payment of the fees mentioned in sections 71 and 72.

Official Hindi (PDF) ↗

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