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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(1)(b) in The Orissa Civil Courts Act, 1984

(b)an appeal shall not lie to the High Court from a decree or order of an Additional District Judge in any case, in which if the same had been made by the District Judge and appeal Would not lie to the High Court.