Section 13(2) in The Orissa Civil Courts Act, 1984
(2)Nothing in this section shall apply to cases for which provision is made in Sections 36, 37 and 114, and Rule 1 of Order XLVII in Schedule I to the Cede of Civil Procedure, 1908 (5 of 1908) or in any other enactment for the time being in force.
