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State of Odisha - Section
Section 80 in The Orissa Hindu Religious Endowments Act, 1951
80. Order to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, as occasion may require, by order anything which appears to them necessary for the purpose of removing the difficulty.[Schedule] [Substituted vide Orissa Act No. 18 of 1954.][See Section 71]Court-fees payable for documents| Section | Description of document | Proper fee |
| 1 | 2 | 3 |
| Rs. | ||
| 9. | Application to[Commissioner] [Substituted vide Orissa Act No. 18 of 1954.]for revision | 10 |
| 19. | Appeal to the State Government against order of[Commissioner] [Substituted vide Orissa Act No. 18 of 1954.]regarding alienation of properties | 15 |
| 21. | (i) Application to the Assistant Commissioner for payment ofexpenses | 2 |
| (ii) Appeal to[the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] | 5 | |
| (iii) Application to the Collector of the district forrecovery of money | 2 | |
| 25. | Application to the Collector for resumption | 2 |
| 28. | (i) Appeal to[the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.]against the order of theAssistant Commissioner under Sub-section (1) | 25 |
| (ii) Appeal to the High Court against the order of[theCommissioner] [Substituted vide Orissa Act No. 18 of 1954.]under Sub-section (5) | 50 | |
| 31. | Appeal to the Assistant Commissioner against the order of thetrustee under Sub-section (3) | 2 |
| 32. | Appeal to the Assistant Commissioner against the order of thetrustee | 2 |
| 34. | (i) Appeal to[Commissioner] [Substituted vide Orissa Act No. 18 of 1954.]against the order of theAssistant Commissioner regarding scale of expenditure | 20 |
| (ii) Appeal to[Commissioner] [Substituted vide Orissa Act No. 18 of 1954.]against the order of theAssistant Commissioner regarding scale of expenditure | 20 | |
| 35. | Appeal to High Court against order of[the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.]under Sub-section (2) | 50 |
| 37. | Appeal to State Government against order of[Commissioner] [Substituted vide Orissa Act No. 18 of 1954.]under Sub-section (3) | 15 |
| 41. | Application for decision of dispute or matter under thesection | 15 |
| 42. | (i) Application to Assistant Commissioner or[Commissioner] [Substituted vide Orissa Act No. 18 of 1954.]for settling a scheme | 10 |
| (ii) Application to Assistant Commissioner for modificationof scheme | 10 | |
| 43. | (i) Application to Assistant Commissioner regardingapplication of funds | 5 |
| (ii) Application to Assistant Commissioner for modificationor cancellation of the order passed under Sub-section (1) | 5 | |
| 44. | (i) Appeal to[the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.]against the order of theAssistant Commissioner under Section 41 | 25 |
| (ii) Appeal to[the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.]against the order of theAssistant Commissioner under Section 42 | 25 | |
| (iii) Appeal to[the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.]against the order of theAssistant Commissioner under Section 43 | 15 | |
| (iv) Appeal to the High Court against the order of[theCommissioner] [Substituted vide Orissa Act No. 18 of 1954.]under Section 44(1) relating to matters arisingout of Section 41 | 150 | |
| For the rest of other matters | 50 | |
| (v) | Appeal to the High Court against the order of[theCommissioner] [Substituted vide Orissa Act No. 18 of 1954.]under Section 42(1)(b) and 42(6) | 50 |
| 57. | Appeal to[Commissioner] [Substituted vide Orissa Act No. 18 of 1954.]against order of AssistantCommissioner on the Budget Estimate | 10 |
| 61. | Appeal to the State Government against order of[Commissioner] [Substituted vide Orissa Act No. 18 of 1954.]under Sub-section (3) regarding the defectsdisclosed by audit | 20 |
| 65. | Objection petition by the trustee regarding assessment ofincome | 2 |
| 68. | Application for putting trustee in possession of properties | 2 |
| All adjournment and miscellaneous petitions to[theCommissioner] [Substituted vide Orissa Act No. 18 of 1954.]and Assistant Commissioners | 1 |