Section 1(50) in The Orissa Reduction and Remissions of Court-fees Order, 1943
(50)to remit the fees chargeable under Articles 11 and 12 of Schedule I on the probate of a Will or letters of administration or succession certificate granted in respect of amounts exceeding Rs. 3,000 but not exceeding Rs. 5,000 in deposit in a Government Savings Bank, belonging to the Estates of a deceased depositor.Notifications[No. 6613-L, dated the 30th August, 1949.] [Published vide Orissa Gazette Part- III/1949.] - In exercise of the powers conferred by Section 35 of the Court-fees Act, 1870 (VII of 1870), as amended in its application to the Province of Orissa including the areas comprised in the States now merged in the said Province the Governor of Orissa is pleased to direct that no fees chargeable under Article 19 of Schedule I of the said Act of succession certificates shall be imposed in respect of such certificates issued in any of the Aceeding States or the State of the Hyderabad relating to properties which are situated partly in the said States or State and partly in the Province of Orissa.[No. 1528-L. dated the 17th March, 1954.] [Published vide Orissa Gazette Extraordinary/19.3.1954-No. 60.] - In exercise of the powers conferred by Section 35 of the Court-fees Act, 1870 (VII of 1870), as amended in its application to Orissa by the Court-fees (Amendment) Acts, 1939 and 1951 (Orissa Acts V of 1939 and XXVII of 1951), the Governor of Orissa is pleased to order the total remission of all fees on complaints and Vakalatnamas, filed by or on behalf of any complainant under the Orissa Removal of Civil Disabilities Act, 1946 (Act XI of 1946), in any Court in the State of Orissa.[No. 133-VIJ.17/57-Judl., dated the 6th January, 1958.] [Published vide Orissa Gazette Part- III/1958.] - In exercise of the powers conferred by Section 35 of the Court-fees Act, 1870 (VII of 1870), the State Government do hereby remit within the State of Orissa the Court-fees charged under Article 12 of Schedule I of the said Act, in respect of succession certificates granted or extended by a District Judge in the State Of Jammu and Kashmir after the 1st April, 1951.[No. 3377-Pol., dated the 18th February, 1958.] [Published vide Orissa Gazette Part- III/1958.] - In exercise of the powers conferred by Section 35 of the Court-fees Act, 1870 (VII of 1870), the State Government do hereby (1) remit all fees payable under Schedule II of the said Act upon application for the grant or renewal of licences or duplicate under the Indian Arms Rules, 1954 in respect of which a fee is payable under those rules; and (2) reduce to one anna all fees exceeding one anna payable under the said Schedule upon other applications relating to licences or duplicates granted or renewed under the said rules.No. 2822-IIJ-88/60-Judl., dated the 26th April, 1961. - In exercise of the powers conferred by Section 35 of the Court-fees Act, 1870 (Act VII of 1870) as amended in its application to the State of Orissa, the State Government do hereby direct that the Court-fees payable in respect of a suit for the restoration of wakfs properties such suit being of the nature described in Section 3 of the Public Wakfs (Extension of Limitation) Act, 1959 (Act 29 of 1959) shall be rupees fifteen throughout the State of Orissa.
