[Cites 0, Cited by 0]
[Entire Act]
State of Odisha - Section
Section 34 in The Orissa Court-Fees Rules, 1948
34.
The succession certificate after being stamped and cancelled as above, shall be returned to the applicant and his acknowledgment taken on the register.Form 'A'[See Rule 31]| Serial No. of document | Date of receipt | Name and address of the applicant | Description of document to be stamped | Date of filing Court-fees | Amount and description of Court-fee deposited | Initial of the officer granting the certificate | Date of return | Signature of the applicant receiving the document | Remarks | ||
| Description | Quantity | Value | |||||||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 | 12 |