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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Odisha - Subsection

Section 154(2) in Orissa Municipal Act, 1950

(2)On reference being made under Sub-section (1), the subsequent proceeding in the case shall, be as nearly as may be, in conformity with the rules relating to reference to the High Court contained in Order XLVI of the First Schedule of the Code of Civil Procedure, Act 5 of 1908 or such other rules as are made by the High Court under Section 122 of the said Code.