Section 2 in The Court-fees (Orissa Amendment) Act, 1992
2. Amendment of Schedule I.
- In Schedule I to the Court-fees Act, 7 of 1870 as amended in its application to the State of Orissa (hereinafter referred to as the principal Act)-(a)in Article 1, for the words "thirty-seven rupees fifty naye paise" occurring as the last entry under the heading "proper fee" the words "one hundred rupees" shall be substituted ;(b)in the foot note to the Table of rates of ad valorem fees appearing under heading "(a) Table of rates of ad valorem fees leviable on plaints, etc., mentioned in Article 1 of Schedule I", for the words "thirty-seven rupees fifty naye paise", the words "one hundred rupees" shall be substituted.
