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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Odisha - Subsection

Section 1(42) in The Orissa Reduction and Remissions of Court-fees Order, 1943

(42)to reduce the fees chargeable in suits by Government raiyats, for the recovery of land sold for arrears of revenue, to the amount which would be chargeable if the value of the subject-matter were only the rent of the land payable for the year next before the date of presentation of the plaint;