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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(5) in The Orissa Development Authorities Act, 1982

(5)When the Authority makes any modifications to any development plan under Sub-section (1) it shall report to the State Government the full particulars of such modifications within thirty days of the date on which such-modifications come into operation.