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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(2)(xvi) in The Orissa Town Planning and Improvement Trust Act, 1956

(xvi)any other matter for which, in the opinion of the State Government, it is expedient to make provision with a view to the improvement of any area comprised in the scheme or of any adjoining area or the general efficiency of the scheme.