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 16(1)] [Section 16] [Entire Act] State of Odisha - Subsection Section 16(1)(a) in The Orissa Civil Courts Act, 1984 (a)an appeal from a decree or order of a District Judge or Additional District Judge shall lie to the High Court ;