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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Odisha - Subsection

Section 95(2) in The Orissa Development Authorities Act, 1982

(2)Where any property vests in the Authority under Sub-section (1) and the Authority makes a declaration that such property shall be retained by it for a period to be specified in the declaration, the property shall, on the expiration of the said period, revert to the local authority.