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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Odisha - Subsection

Section 112(5) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(5)In transport use zone, activities relating to roads, transport depots, bus terminal, bus stop, truck terminal, shall be permissible. In case of such use, a fee will be charged by the Authority, which shall be spent for development and ancillary facilities in these zones.