Section 1(43) in The Orissa Reduction and Remissions of Court-fees Order, 1943
(43)to remit the fees chargeable on applications, petitions and copies which are filed, exhibited or recorded in, or recovered or furnished by, Village Courts and plaints and complaints filed in Panchayat Courts constituted under the Madras Village Courts Act, 1889 (Madras Act I of 1889) as amended by Madras Act II of 1920, and plaints filed in Panchayat Courts;
