Section 2(2) in The Court-fees (Orissa Amendment) Act, 1975
(2)The Court in which such plaint or petition is filed shall have power to make such inquiry as it deems fit for assessing the income of the plaintiff or the petitioner, as the case may be".Notes. - This section deals with exemption from payment of Court-fee in respect of suits filed by a woman, whose annual income does not exceed Rs. 3,000, for maintenance or for enhancement of maintenance or for recovery of share in the estate of her deceased husband or parent in the family property and also in respect of petitions filed by such woman for divorce on the ground of cruelty or other misconduct on the part of her husband. The Court is empowered to make enquiry for assessing the income of the plaintiff or the petitioner.
