Section 42 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
42. Exemption from Court fee.
- Notwithstanding anything contained in the Court Fees Act, 1870 (7 of 1870), no court fee shall be payable on any application made or any document filed in any proceedings under the provisions of this Act.Explanation. - For the purposes of this section, "document" shall not include a Vakalatnama.
