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State of Odisha - Section

Section 24 in The Orissa Civil Courts Act, 1984

24. Application of Acts to Courts of Small Causes.

- The provisions contained in Sections 11, 22 and 23 shall apply to Courts of Small Causes constituted under the Provincial Small Cause Courts Act, 1887 (9 of 1887) and save as otherwise provided in that Act, the other provisions of this Act, shall not apply to such Courts.