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] [Entire Act] State of Odisha - Section Section 109 in The Orissa Development Authorities Act, 1982 109. Jurisdiction of Courts. - All offences committed under the Act or any rule made thereunder shall, on a complaint being made, be, cognizable by a Magistrate of the first class.
