Section 10 in The Orissa Court-fees (Amendment) Act, 1939
10. Insertion of new paragraph (vi-A) in Section 7 of Act VII of 1870.
- In Section 7 of the principal Act after paragraph (vi) the following paragraph shall be inserted :"(vi-A) In suits for partition and separate possession of a share of joint family property or of joint property, or to enforce a right to a share in any property on the ground that it is joint family property or joint property-If the plaintiff alleges that he has been excluded from possession of the property of which he claims to be a coparcener or co-owner according to the market-value of the share in respect of which the suit is instituted.Explanation - The word "possession" for this purposes of this paragraph includes constructive possession."
