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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Odisha - Subsection

Section 49(2) in The Orissa Development Authorities Rules, 1983

(2)The Officer as may be authorised by the State Government in this behalf may on application and on payment of the price notified under Section 48, issue certified copies of the town planning scheme or extracts therefrom.