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[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

State of Odisha - Subsection

Section 123(2)(iv) in The Orissa Development Authorities Act, 1982

(iv)the form and contents of the development plan, the procedure to be followed and any other matter including time-limit in connection with the preparation, submission and approval of such plan, under Sub-section (4) of Section 12 ;