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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(3)(b) in The Orissa Development Authorities Act, 1982

(b)serve a copy of the notice within thirty days of the publication of the notice in the Gazette under Clause (a), on each of the owners of land comprised in the town planning scheme, or any person or persons believed to be interested therein.