Section 8 in The Registration (Orissa Amendment) Act, 2001
8. Amendment of Section 89-A.
- In Section 89-A of the principal Act, In Sub-section (1), for the words "and to send a copy of the order made in the proceedings to the registering officer for the recovery of the said amount", the words "and to recover the said amount of fees along with the deficient amount of stamp duty" shall be substituted.
