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 196] [Entire Act] State of Odisha - Subsection Section 196(5) in The Orissa Tenancy Act, 1913 (5)A decree passed in accordance with any lawfully agreement, compromise or satisfaction shall be final so far as it relates to so much of the subject matter of the suit as dealt with by such agreement, compromise or satisfaction.
