Back
THE COURT-FEES (ORISSA AMENDMENT) ACT, 2002
THE COURT-FEES (ORISSA AMENDMENT) ACT, 2002
Orissa Act No. 7 of 2002
[Received the assent of the Governor on the 16th May 2002, first published in an extraordinary issue of the Orissa Gazette, dated the 21st May, 2002 (No.679)]
An act further to amend the court-fees act, 1870 in its application to the State of Orissa.
Be it enacted by the Legislature of the State of Orissa in the Fifty-third Year of the Republic of India as follows:-
1. Short title.
This Act may be called the Court-fees (Orissa Amendment) Act, 2002.
2. Amendment of section 13.
In the Court-fees Act, 1870:-
(a) for the marginal heading to section 13, the following marginal heading shall be substituted, namely;-
“Refund of fee paid on memorandum of appeal and in cases where compromise or settlement has been arrived at by a Lok Adalat.”;
(b) section 13 shall be renumbered as sub-section (1) thereof and :-
(i) in sub-section (1) as so renumbered, for the words and figures “the Code of Civil Procedure” and “section 351 of the same Code”, the words and figures “the Code of Civil Procedure, 1908” and “rule 23 of order XLI of the first Schedule to the said Code” shall respectively be substituted; and
(ii) after sub-section (1) as so renumbered, the following new sub-section shall be inserted, namely:-
“(2) Where a compromise or settlement has been arrived at, by a Lok Adalat in a case referred to it under sub-section (1) of section 20 of the legal Services Authorities Act, 1987, the Court by which the case was so referred to the Lok Adalat shall grant a certificate to the party or every party to the case who paid any court-fee in that case, authorising him to receive back from the Collector the full amount of the fee so paid.”
