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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(5) in The Orissa Development Authorities Act, 1982

(5)Any diminution in the value of an original plot occasioned by any contravention of the provision of Sub-section (1) or of any condition imposed under Sub-section (2) shall, notwithstanding anything contained in Sections 60, 61 and 62 be taken into account in fixing the market value of such plot.