Section 1(27) in The Orissa Reduction and Remissions of Court-fees Order, 1943
(27)to remit the fees chargeable-(a)on certified copies of entries in record-of-rights furnished in accordance with any rules for the time being in force, under, the Orissa Tenancy Act, 1913 (Bihar and Orissa Act II of 1913) after the final publication of such record-of-rights under Section 116 (2) of that Act;(b)on any application for the deposit of rent in respect of which a fee is paid under Section 70 (2) of the Orissa Tenancy Act, 1913 (Bihar and Orissa Act II of 1913);(c)on applications or petitions of objection referring to any entry made or proposed to be made in a draft record-of-rights prepared under Chapter XI of the Orissa Tenancy Act, 1913 (Bihar and Orissa Act II of 1913); provided that such applications are presented before the publication of such draft record under Section 116 (1) of the said Act;
