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[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

State of Odisha - Subsection

Section 123(2)(xxvi) in The Orissa Development Authorities Act, 1982

(xxvi)the time within which, any claim is to be made by owner of any property or right injuriously affected by the making of a town planning scheme under Section 65;