Section 44F(8) in The Orissa Panchayat Samiti Act, 1959
(8)Reasonable expenses incurred by any person in attending to give evidence may be allowed to such person which shall unless the [Civil Judge (Senior Division)] [Substituted vide Orissa Act No. 12 of 2001 (O.G.E.No. 1651 dated 7.9.2001).] directs, be deemed to be part of the costs.
