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 196] [Entire Act] State of Odisha - Subsection Section 196(1) in The Orissa Tenancy Act, 1913 (1)The provisions of Rule 3 in Order XXIII in the first Schedule to the Code of Civil Procedure, 1908 (V of 1908), shall not apply to any suit under this Act.
