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

State of Odisha - Subsection

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

(c)on applications or petitions of objection referring to any entry made or proposed to be made in a draft record-of-rights prepared under Chapter XI of the Orissa Tenancy Act, 1913 (Bihar and Orissa Act II of 1913); provided that such applications are presented before the publication of such draft record under Section 116 (1) of the said Act;