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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(4)(r) in The Orissa Development Authorities Act, 1982

(r)the suspension as far as may be necessary for the proper carrying out of the scheme, of any rule, bye-law, regulation, notification or order made or issued under any law for the time being in force which the legislature of the State of Orissa is competent to amend;