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 126] [Entire Act] State of Odisha - Subsection Section 126(8) in The Orissa Tenancy Act, 1913 (8)Save as provided in this Section, no suit shall be brought in any Civil Court in respect of the settlement of any rent or the omission to settle any rent under Sections 119 to 124.
