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 78(1)] [Section 78] [Entire Act] State of Odisha - Subsection Section 78(1)(b) in The Orissa Hindu Religious Endowments Act, 1951 (b)an appeal shall lie to the High Court against the decision of the subordinate Judge irrespective of the value of such suits :