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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(5) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001

(5)The Committee may fix separate costs for separate areas and localities. In areas, were public utilities are not likely to be made available within a reasonable time, the committee may decide not to charge any fees at all. The decision of the Committee as to what is reasonable time will be final.