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

State of Odisha - Subsection

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

(b)if they consider that it is, in all circumstances, expedient that a scheme should forthwith be framed, shall direct the said authority to proceed forthwith to frame a scheme. Such a direction may specify the type of scheme to be framed.