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State of Odisha - Section
Section 28 in The Orissa Court-fees (Amendment) Act, 1939
28. Amendment of Article 17 and insertion of new Article 17. - A in Schedule II of Act VII of 1870.
- For Article 17 of Schedule II of the principal Act the following two Articles shall be substituted :| "17. Plaint of memorandum of appeal in asuit - | ||||
| (i) to alter or set aside a summary decision ororder of any of the Civil Courts not established by Letter Patentor of any Revenue Court, | Fifteen rupees. | |||
| (ii) to alter or cancel any entry in a registerof the names of the proprietors of revenue-paying estates, | Fifteen rupees. | |||
| (iii) for relief under Section 14 of thereligious Endowments Act, 1863 (XX of 1863), or under Section 91or Section 92 of the code of Civil Procedure, 1908, (V of 1908). | Fifteen rupees. | |||
| "17-A. Plaint or memorandum of appeal inevery suit where it is not possible to estimate at a money valuethe subject-matter in dispute and which is not otherwise providedfor by this Act. | When the plant is presented to, or thememorandum of appeal is against the decree of - | |||
| (a) a Revenue Court in the district of Ganjam orKoraput; | Ten rupees | |||
| (b) any other Revenue Court, or any Court of aDistrict Judge, Subordinate Judge or Munsif. | Fifteen rupees if the value for purposes ofjurisdiction does not exceed four thousand rupees ; one hundredrupees if such value exceeds four thousand rupees." |