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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Odisha - Subsection

Section 97(2) in The Orissa Development Authorities Act, 1982

(2)No suit such as is prescribed in Sub-section (1) shall, unless it is a suit for recovery of immovable property or for a declaration of a title thereto, be instituted after the expiry of six months from the date on which the cause of action arose.