Section 1(46) in The Orissa Reduction and Remissions of Court-fees Order, 1943
(46)to remit the fees chargeable under Article 1 (b) of Schedule II to the Court-fees Act, 1870 (VII of 1870), as amended by the Orissa Court-fees (Amendment) Act, 1939 in respect of applications in writing to which the said article applies, made under Sub-section (2) of Section 4 of the Agency Interest and Land Transfer Act, 1917 (Madras Act I of 1917);
