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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(3)(ii) in The Orissa Development Authorities Act, 1982

(ii)determine whether the areas used, allotted, or reserved for a public purpose or purposes of the Authority are beneficial wholly or partly to the owners or residents within the area of the town planning scheme;