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[Cites 0, Cited by 1] [Section 52] [Entire Act]

State of Odisha - Subsection

Section 52(3) in The Orissa Development Authorities Act, 1982

(3)If any question arises as to whether any building or work contravenes a town planning scheme or whether any provision of a town planning scheme is not complied with in the erection or carrying out of any such building or work, it shall be referred to the State Government and the decision of the State Government shall be final and binding on all persons.