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 1] [Entire Act] State of Odisha - Section Section 52 in The Orissa Irrigation Act, 1959 52. Jurisdiction of Civil Courts barred. - No Civil Court shall have jurisdiction to entertain any suit relating to this Act except provided in Sections 16 and 35 of this Act.
