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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Odisha - Subsection

Section 126(9) in The Orissa Tenancy Act, 1913

(9)When a Civil Court has passed final orders or a decree under this Section, it shall notify the same to the Collector of the district who shall make a note of such orders or decree in the record-of-rights finally published under Section 116, Sub-section (2), and such note shall be deemed to be part of the record.