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 0] [Section 192] [Entire Act] State of Odisha - Subsection Section 192(2) in The Orissa Tenancy Act, 1913 (2)Subject to any notifications so issued, and subject also to the other provisions of this Act, the Code of Civil Procedure, 1908 (V of 1908), shall apply to all such suits and other proceedings.
