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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(12) in The Orissa Development Authorities Act, 1982

(12)The said register shall contain such particulars including information as to the manner in which applications for permission have been dealt with, as may be prescribed by regulations and shall be available for inspection to the public at all reasonable hours on payment of such fees, as may be prescribed by rules.