Section 9 in The Orissa Court-fees (Amendment) Act, 1939
9. Amendment of paragraph (v) of Section 7 of the Act VII of 1870.
- In paragraph (v) of Section 7 of the principal Act -(1)in Clause (a), for the word "ten" the word "twenty" shall be substituted;(2)in clause (b), for the word "five" the word "ten" shall be substituted;(3)the following proviso shall be inserted after the existing proviso:"Provided further that in suits for possession of land if rules are framed under Section 3 of the Suits valuation Act, 1887 (VII of 1887) for determining the value for the purposes of jurisdiction, the value so determined shall be deemed to be the value of the land for the purposes of this paragraph ; and(4)the existing explanation shall be re-numbered as Explanation I, and, after the Explanation so re-numbered, the following Explanation shall be added, namely :Explanation II - In this paragraph, "building" includes a house, out-house, stable, privy, urinal, shed, hut, wall and any other such structure whether of masonry, bricks, wood, mud, metal or any other material whatsoever."
