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

State of Odisha - Subsection

Section 1(20) in The Orissa Reduction and Remissions of Court-fees Order, 1943

(20)to remit the fees chargeable on applications presented to, Officers of Land Revenue for the suspension or remission of revenue on the ground that a crop has not been sown or has failed;