10. Legal proceedings.-

Where immediately before the appointed day any legal proceedings are pending to which the State of Orissa is a party, the State of Odisha shall be deemed to have been substituted for the State of Orissa in those proceedings

1. 1st November, 2011, vide notification No. G.S.R. 791(E), dated 1st November, 2011, see Gazette of India, Extraordinary, Part II, sec. 3 (i).

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