Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 21] [Entire Act] State of Odisha - Subsection Section 21(2) in Orissa Municipal Act, 1950 (2)Such District Judge (hereinafter referred to as "Tribunal") shall be deemed to exercise jurisdiction as persona designata and not acting in capacity of a Judge of a Civil Court.
