Section 1(4) in The Orissa Reduction and Remissions of Court-fees Order, 1943
(4)to remit the fees chargeable on-(a)copies of village settlement records furnished to landholders and cultivators during the currency or at the termination of settlement operations;(b)lists of fields extracted from village settlement records for the purpose of being filed with petitions of plaint in Settlement Courts:Provided that nothing in this clause shall apply to copies of judicial proceedings, or to copies of village settlement records (other than lists of fields extracted as aforesaid which may be filed in any Court or office;
