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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Odisha - Subsection

Section 126(2) in The Orissa Tenancy Act, 1913

(2)Such suit must be instituted within six months from the date of the certificate of final publication of the record-of-rights, or, if an appeal has been presented to a revenue authority under Section 125, then within six months from the date of the disposal of such appeal.