Section 22(1) in The Orissa Civil Courts Act, 1984
(1)Where in any suit or other proceeding it is . necessary for a Civil Court to decide any question regarding succession, inheritance, marriage or caste or any religious usage or institution, the personal law of the parties, be they Hindus or Mohammedans, as the case may be, shall form the rule of decision, except in so far as such law has, by legislative enactment, been altered or abolished.
