Section 8 in The Orissa Court-fees (Amendment) Act, 1939
8. Insertion of new paragraph (iv-A) in Section 7 of Act VII of 1870.
- In Section 7 of the Principal Act, after paragraph (iv) the following paragraph shall be inserted :"(iv-A) In a suit for cancellation of a decree for money or other property having a money-value, or other document securing money or other property having such value, according to the subject-matter of the suit, and such value shall be deemed to be -If the whole decree or other document is sought to be cancelled, the amount or the value of the property for which the decree was passed or other document executed ;If a part of the decree or other documents sought to be cancelled, such part of the amount or value of the property.Explanation - In any case where a suit for the cancellation of a whole decree for money or other property having a money value, or other document securing money or other property having such value has to be instituted, but the substantial relief claimed is only in respect of a part of the amount or the value of the property for which the decree was passed for the other document was executed, the value of the subject-matter of the suit shall be deemed to be such part of the amount or value of the property in respect of which the relief is sought."
