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 1] [Section 12] [Entire Act] State of Odisha - Subsection Section 12(2) in The Orissa House Rent Control Act, 1967 (2)All proceedings under this Act shall, so far as possible, be disposed of within a period of six months from the date of its institution.
