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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Odisha - Subsection

Section 1(29) in The Orissa Reduction and Remissions of Court-fees Order, 1943

(29)to reduce to the sum of eight annas the fees in excess of eight annas chargeable on certified copies of entries in a record-of rights of a village or portion thereof maintained under the Orissa Tenancy Act, 1913 (Bihar and Orissa Act II of 1913);