Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1] [Entire Act] State of Odisha - Subsection Section 1(45) in The Orissa Reduction and Remissions of Court-fees Order, 1943 (45)to remit the fees chargeable on applications for transfer of registry in the land records of house sites in towns in the districts of Ganjam and Karaput;
