Section 28 in The Orissa Town Planning and Improvement Trust Act, 1956
28. Power to set aside resolution or order of the Trust.
- The State Government may set aside any resolution of the Trust or any order of the Chairman or of the Trust, if in the opinion of the State Government, the resolution or order is in excess of the power conferred by law.Chapter-III Preparation, Sanction, Variation and Revocation of Master Plan
