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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Odisha - Subsection

Section 192(1) in The Orissa Tenancy Act, 1913

(1)The State Government, may by notification in the official Gazette declare that any portions of the Code of Civil Procedure, 1908 (V of 1908) which are not expressly made applicable by this Act seal not apply to suits and other proceedings in Revenue Courts, or shall apply to them with such modifications as the State Government may prescribe.