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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2)(g) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(g)In case the applicant is a trust, group of persons, partnership or a company, a registered agreement between the holder of the right, title and interest of the applicant, valid under the Transfer of Properties Act, 1982 and Copies of the Agreement/ Article of Association/ Memorandum/ Bye-law.