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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(4) in The Orissa Development Authorities Act, 1982

(4)Provisions may be made by rules made in this behalf with respect to the form and content of a development plan and with respect to the procedure to be followed and any other matter, including time limits in connection with the preparation, submission and approval of the development plan.