Section 15 in The Orissa Court-fees (Amendment) Act, 1939
15. Amendment of Section 35 of Act VII of 1870.
- For Section 35 of the principal Act, the following section shall be substituted :"35 Power to suspend, reduce or remit fees. - (1) Provincial Government may, from time to time, subject to such conditions or restrictions as it may think fit to impose, by notification in the Gazette, suspend the payment of or reduce or remit, in the whole of Orissa or in any part thereof, all or any of the fees mentioned in Schedules I and II to this Act annexed and may in like manner cancel or vary such order.(2)The Provincial Government may, from time to time by rules, prescribe the manner in which any fee the payment of which is suspended under Sub-section (1) may be realised and for this purpose direct that such fee may be recovered as if it were an arrear of land revenue."
