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 156] [Entire Act] State of Odisha - Subsection Section 156(2) in The Orissa Tenancy Act, 1913 (2)The said notice shall be signed and verified in the manner provided in Rules 14 and 15 in Order VI in the first Schedule to the Code of Civil Procedure, 1908 (V of 1908).
