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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1) in The Orissa Estates Abolition Rules, 1952

(1)The Tribunal appointed under Sub-section (3) of Section 13, Sub-section (4) of Section 30, or under Section 36 or Sub-section (4) of Section 37 shall follow such procedure as is laid down for trial of suits in the Code of Civil Procedure, 1908.