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 239] [Entire Act] State of Odisha - Subsection Section 239(2) in The Orissa Tenancy Act, 1913 (2)Subject to the provisions of this Chapter, the provisions of the Indian Limitation Act, 1908 (IX of 1908), shall apply to all suits, appeals and applications mentioned in Section 238.Chapter-XIX SupplementalPenalties
