Section 5 in The Orissa Court-fees (Amendment) Act, 1939
5. Amendment of Section 7 of Act VII of 1870.
- In Section 7 of the principal Act, for the words "in the suits next hereinafter mentioned" the words "in the suits next hereinafter mentioned except suits for relief under Section 14 of the Religious Endowments Act. 1863 (XX of 1863) or under Section 91 or Section 92 of the Code of Civil Procedure, 1908 (V of 1908)" shall be substituted.
