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[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(3)(c) in The Orissa Town Planning and Improvement Trust Act, 1956

(c)before proceeding to acquire any property lying within the specified alignment of the street [other than property regarding which it has received a notice under Clause (b)] the Planning authority shall give six months notice to the owner of its intention to acquire such property.