Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(3) in The Orissa Development Authorities Act, 1982

(3)After coming into operation of the comprehensive development plan, the interim development plan shall stand superseded and shall become inoperative and the provisions of the comprehensive development plan shall have effect.