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[Cites 0, Cited by 0] [Section 1(27)] [Section 1] [Entire Act]

State of Odisha - Subsection

Section 1(27)(a) in The Orissa Reduction and Remissions of Court-fees Order, 1943

(a)on certified copies of entries in record-of-rights furnished in accordance with any rules for the time being in force, under, the Orissa Tenancy Act, 1913 (Bihar and Orissa Act II of 1913) after the final publication of such record-of-rights under Section 116 (2) of that Act;