Section 1(35) in The Orissa Reduction and Remissions of Court-fees Order, 1943

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State of Odisha - Subsection

Section 1(35) in The Orissa Reduction and Remissions of Court-fees Order, 1943

(35)to direct that the fee chargeable on the following documents filed in claims preferred under the Madras Hereditary Village Offices Act, 1895 (Madras Act III of 1895), shall be limited to the sum specified below against each, namely :

Plaint, written statement containing a counter-claim petitionfor execution or memorandum of appeal to a Collector	Eight annas
Memorandum of appeal to the Board of Revenue	Two rupees

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State of Odisha - Subsection

Section 1(35) in The Orissa Reduction and Remissions of Court-fees Order, 1943