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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2) in The Orissa Court-fees (Amendment) Act, 1939

(2)The Provincial Government may, from time to time by rules, prescribe the manner in which any fee the payment of which is suspended under Sub-section (1) may be realised and for this purpose direct that such fee may be recovered as if it were an arrear of land revenue."