Section 16(2)(a) in The Orissa Civil Courts Act, 1984

[Cites 0, Cited by 1] [Section 16(2)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(2)(a) in The Orissa Civil Courts Act, 1984

(a)to a District Judge, where the value of the original suit in which or in any proceeding arising out of which the decree or order was made, did not exceed [one lakh rupees] [Substituted vide Orissa Gazette Extraordinary No. 520/14.5.1991.] ; and

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State of Odisha - Subsection

Section 16(2)(a) in The Orissa Civil Courts Act, 1984