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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Odisha - Subsection

Section 68(1) in The Orissa Town Planning and Improvement Trust Act, 1956

(1)The Tribunal may, from time to time, with the previous sanction of the State Government, make regulations, not repugnant to the provisions, of the Code of Civil Procedure, 1 of 1908 for the conduct of business by the Tribunal.