Section 17 in The Orissa Court-fees (Amendment) Act, 1939

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State of Odisha - Section

Section 17 in The Orissa Court-fees (Amendment) Act, 1939

17. Insertion of new Article 3 and 3-A in Schedule I of Act VII of 1870.

- In Schedule I of the principal Act after Article 2, the following Article shall be inserted :

"3. Plaint, or written statement pleading aset-off or counter claim in any suit of the nature cognisable bya Court of Small Causes when the amount or value of thesubject-matter does not exceed Rs. 500		When the amount or value of the subject-matterin dispute does not exceed five rupees		Six annas.
		When such amount or value exceeds five rupees,for every five rupees, or part thereof, in excess of five rupees,up to one hundred rupees		Six annas.
		When such amount or value exceeds one hundredrupees, for every ten rupees or part thereof, in excess of onehundred rupees, up to five hundred rupees		Twelve annas.
3-A. plaint or memorandum of appeal in each ofthe following suits		When the value for purposes of jurisdiction doesnot exceed three thousand rupees		Fifteen rupees.
(i) to obtain a declaratory decree where noconsequential relief is prayed ;		When such value exceeds three thousand rupeesbut does not exceed four thousand rupees		Fifty rupees.
(ii) to set aside an award		When such value exceeds four thousand rupees,for every two thousand rupees, or part thereof, in excess of fourthousand rupees, up to ten thousand rupees		Fifty rupees.
(iii) to obtain a declaration that an allegedadoption is invalid or never in fact took place or to obtain adeclaration that an adoption is valid		When such value exceeds ten thousand rupees, forevery ten thousand rupees, or part thereof, in excess of tenthousand rupees, up to fifty thousand rupees		Fifty rupees.
		When such value exceeds fifty thousand rupees,for every fifty thousand rupees, or part thereof, in excess offifty thousand rupees		One hundred rupees.