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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(2)(d) in The Orissa Estates Abolition Act, 1951

(d)the application of the provisions of the Code of Civil Procedure, 1908 (V of 1908), and the Indian Limited Act, 1908 (IV of 1908) to applications appeals and proceedings under this Act;