Section 1(24) in The Orissa Reduction and Remissions of Court-fees Order, 1943
(24)to remit in respect of the property of (i) any person subject to military law under the Naval Discipline Act (29 and 30 Vict., c. 109), the Army Act (44 and 45 Vict., c. 58), the Air Force Act (7 and 8 Geo., c. 51), the Indian Army Act, 1911 (VII of 1911), the Indian Air Force Act, 1932 (XIV of 1932), or the Indian Navy (Discipline) Act. 1934 "XXXIV of 1934), or the Naval Discipline Act (29 and 30 Vict.,c. 109) as modified by the Indian Navy (Discipline) Act, 1939 (XXXIV of 1939), who is killed while on active service or on service which is of a warlike nature or which in the opinion of the Provincial Government, involves the same risk as active service, or dies from wounds inflicted, accidents occurring or disease contracted while on such service, and (ii) any person in the service of the Crown, civil or military, who dies from wounds or injuries intentionally inflicted while in actual performance of his official duties or in consequence of those duties -(a)where the amount or value of the property, in respect of which the grant of probate or letters of administration is made, or which is specified in the certificate under Part X of Act 1925 (XXXIX of 1925), does not exceed Rs. 50,000 the whole of the fees leviable in respect of that property,(b)where the said amount or value exceeds Rs. 50,000 the whole of the said fees in respect of the first Rs. 50,000,(c)were any property passes more than once in consequence of the deaths of any such persons the whole of the fees leviable in the case second and subsequent successions,(d)the whole of the fees leviable on applications for mutations of names in respect of the property of any such person;
