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State of Odisha - Section
Section 28 in The Orissa Estates Abolition Rules, 1952
28. [ Fees in respect of applications and appeals. [Inserted vide Revenue Department Notification No. 561-EA-R- dated 2.1.1964, see Orissa Gazette Extraordinary No. 7, dated 4.1.1964.]
- In respect of applications and appeals under the Act there shall be paid such fees as are specified in the table appended hereto and all such fees shall be paid in the shape of Court-fees stamps.]Table of Fee| Serial No. | Applications, memoranda, etc., in respect ofwhich fees are payable | Amount of fees |
| 1 | 2 | 3 |
| 1. | Claims petition under Sub-Section (1) or (2) of Section 8-A. | 1.10 |
| 2. | Objection petition under Sub-Section (4) of Section 8-A. | 1.10 |
| 3. | Memorandum of appeal under Section 9(1). | |
| (a) if filed before the Board of Revenue | 6.00 | |
| (b) if filed before any other authority | 4.00 | |
| 4. | Claim petition under Section 18. | 3.00 |
| 5. | Objection petition under Sub-Section (1) of Section 31. | 1.10 |
| 6. | Memorandum of appeal under Section 32. | 4.00 |
| 7. | Memorandum of appeal under Section 32-A. | 6.00 |
| 8. | Application for adjournment filed in any proceeding under theAct | 1.00 |
| 9. | Vakalatnama or Mukhtarnama, if filed before : | |
| (a) the Board of Revenue | 4.50 | |
| (b) any other authority | 1.50 |