Section 35(8) in The Orissa Grama Panchayats Act, 1964
(8)Reasonable expenses incurred by any person in attending to give evidence may be allowed to such person which shall, unless the [Civil Judge (Junior Division)] [Substituted vide O.G.E. No. 993 Notification No. 7703-Legislative dated 28.5.2001.] otherwise directs, be deemed to be part of the costs.
