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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Odisha - Subsection

Section 62(1)(iv) in The Orissa Development Authorities Act, 1982

(iv)no such contribution shall be levied on a plot used, allotted or reserved for a public purpose or for the purpose of the Authority which is sole beneficial to the owners of land or residents within the area of the town planning scheme;