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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2) in The Orissa Civil Courts Act, 1984

(2)Where the place at which the Court of such officer invested with powers under Sub-section (1) is to be held has not been fixed under Section 10, he may hold Court at any place within the local limits of his jurisdiction.