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State of Odisha - Section
Section 51 in The Orissa Land Reforms (General) Rules, 1965
51. Repeals.
- The Orissa Land Reforms Rules, 1961, are hereby repealed.[Schedule-I] [Substituted vide Orissa Gazette Extraordinary No. 570/6.4.2005-SRO No. 13999/21/2005 dated 29.3.2005.][See Rule 46]Fees payable under the Act and the Rules| Serial No. | Application, Memorandum etc. in respect of whichfee is payable | Officer before whom to be filed or person towhom to be given | Fees to be charged |
| (1) | (2) | (3) | (4) |
| 1. | Application or petition generally not otherwise provided inthis Schedule | Appropriate officer or authority as mentioned in the Act, orthese rules | Rs. 10.00 |
| 2. | Application or petition for payment of compensation forsurplus land under Chapter IV of the Act | Authority competent to make payment | Nil |
| 3. | Memorandum of appeal | Authority competent to hear the appeal | Rs. 15.00 |
| 4. | Application for revision | Authority competent to dispose of the application | Rs. 20.00 |
| 5. | Vakalatnama or Mukhtarnama | Filed before Board of Revenue or Collector | (a) For Board of Revenue Court Rs. 20.(b) For CollectorCourt Rs. 10 |
| 6. | Fees for service of notice on opposite parties, Respondents,Defendants or for other persons or summoning witnesses in courseof proceedings under the Act, or these rules | Authority before whom the relevant proceeding is pending | (a) Rs. 10 for not more than 4 persons and additional fees ofRs. 5 for every person i.e. excess of four.(b) For issue ofa general notice Rs. 10.00 |
| 7. | Fees for sub-division of plots | Authority before whom the proceedings in connection withwhich the question of subdivision arises, is pending | Rs. 20.00 |
| 8. | Fee under Sub-section (3) of Section 56-A | The Revenue Officer to whom the application is made underSub-section (1) of Section 56-A | Rs. 10.00 |