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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994

(2)The State Government may, after consultation with the Corporation, by notification, make suitable changes in the amount and the manner of its payment specified in the Schedule, and on publication of the notification in the Gazette, the Schedule shall stand amended accordingly.