Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(4) in The Orissa Town Planning and Improvement Trust Act, 1956

(4)Dispute, if any, arising between a Planning authority and owner of land with regard to an application for development shall be referred to the State Government through the Director for decision. The decision of the State Government shall be final.