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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(2) in The Court-fees (Orissa Amendment) Act, 1957

(2)Such Presiding Officer or Revenue Officer, after satisfying himself of the correctness of such report, shall record a provisional finding that the proper fee has been paid and determine the amount of fee payable and the person from whom the fee or the difference thereof, if any, shall be recoverable.