Section 1(9) in The Orissa Reduction and Remissions of Court-fees Order, 1943
(9)to remit, with reference to Clause (xi) of Section 19 of the Act the fees chargeable on applications for leave to occupy, under direct engagement with the Government land of which the revenue is settled, but not permanently, when made by persons who do not at the time of application hold the land;Note. - This notification superseded Notification No. 6493-II-J23/37-J., dated the 18th August, 1937 and No. 621-J (C), dated the 13th January, 1943;
