Section 25 in The Orissa Court-fees (Amendment) Act, 1939
25. Amendment of Article 11 of Schedule II of Act VII of 1870.
- In Article 11 of Schedule II of the principal Act -(a)for the entry in the first column, the following entry shall be substituted:"Memorandum of appeal when the appeal is from an order inclusive of an order determining any question under Section 47 or Section 144 of the Code of Civil Procedure (V of 1908) and is presented."(b)in the third column -(i)for the words "eight annas" the words "one rupee" shall be substituted;(ii)for the words "two rupees" the words "four rupees" shall be substituted.
