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[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

State of Odisha - Subsection

Section 65(3)(iii) in The Orissa Town Planning and Improvement Trust Act, 1956

(iii)the award of the Tribunal shall be deemed to be award of the Court under the Land Acquisition Act, 1 of 1894 and shall be final.