Section 1(28) in The Orissa Reduction and Remissions of Court-fees Order, 1943
(28)to reduce the fees chargeable under Clause (i) of Article 3-A of Schedule I to the Act on plaints relating to suits instituted under Section 130 of the Orissa Tenancy Act, 1913 (Bihar and Orissa Act II of 1913), the amount of an ad valorem fee chargeable under Article 1, Schedule I to the Act in cases where the amount of such fee would be less than Rs. 15;
