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State of Odisha - Section

Section 22 in The Orissa Court-fees (Amendment) Act, 1939

22. Amendment of Article 1 of Schedule II of Act VII of 1870.

- In Article 1 of Schedule II of the principal Act -
(a)in the third column opposite Clause (a), for the word "one anna" the words "two annas" shall be substituted;
(b)in the third column opposite Clause (b), for the words "eight annas" the words "in the case of a criminal complaint and appeal one rupee and in other cases twelve annas" shall be substituted;
(c)in the third column opposite Clause (c), for the words "one rupee" the words "one rupee eight annas" shall be substituted;
(d)in the second and third columns, for Clause (d) and the words opposite the said clause the following shall be substituted :
(i) When presented to a High Court under section 115 of the Codeof Civil Procedure, 1908 (V of 1908) for revision of an order-
(a) when the value of the suit or proceedings to which the orderrelates does not exceed one thousand rupees Five rupees.
(b) when the value of the suit or proceeding exceeds on thousandrupees Ten rupees.
(ii) when presented to a High Court otherwise than under thatsection Two rupees."