Section 9(3) in The Orissa Court-fees (Amendment) Act, 1939
(3)the following proviso shall be inserted after the existing proviso:"Provided further that in suits for possession of land if rules are framed under Section 3 of the Suits valuation Act, 1887 (VII of 1887) for determining the value for the purposes of jurisdiction, the value so determined shall be deemed to be the value of the land for the purposes of this paragraph ; and
