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[Cites 0, Cited by 0] [Section 127(2)] [Section 127] [Entire Act]

State of Odisha - Subsection

Section 127(2)(a) in The Orissa Development Authorities Act, 1982

(a)all properties, funds and dues which are vested in or are realisable by the Authority, shall vest in or be realisable by the State Government;