Section 71 in The Orissa Hindu Religious Endowments Act, 1951
71. Court-fees to be paid as prescribed in Schedules and altered from time to time.
- Notwithstanding anything contained in the First or Second Schedule to the Court-fee Act, 1870 (Act VII of 1870) proper fees for the documents described in Columns (1) and (2) of the Schedule shall be its fees indicated in Column (3) thereof.
