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 12] [Entire Act] State of Odisha - Subsection Section 12(1) in The Orissa House Rent Control Act, 1967 (1)An enquiry under this Act shall be of a Enquiries summary nature and shall, so far as practicable, be held in accordance with the provisions contained in the Code of Civil Procedure, 1908.
