(1) This Act may be called the Uttar Pradesh Court Fees (Remission) Act, 1950.
The State Government may, by notification in the Gazette, remit in whole or part the court-fee payable on any class of documents, any provision in any law notwithstanding.
The United Provinces Court Fees (Remission) Ordinance, 1949, is hereby repealed and the provisions of sections 6 and 24 of the United Provinces General Clauses Act, 1904, shall apply as if it had been an Act repealed by an United Provinces Act.