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[Cites 0, Cited by 0] [Section 44(5)] [Section 44] [Entire Act]

State of Odisha - Subsection

Section 44(5)(a) in The Orissa Town Planning and Improvement Trust Act, 1956

(a)if they consider that the Planning authority ought, in all circumstances, to have made a decision within the period mentioned in Subsection (2), shall direct the Planning authority to make a decision within such further period as the State Government may think reasonable; or