Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 62 in The Orissa Land Reforms Act, 1960 62. Court-fees. - Notwithstanding anything contained in the Court-fees Act, 1870, every petition or application or memorandum of appeal under this Act, shall bear Court-fee stamp, if any of such value as may be prescribed.
