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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(5) in The Orissa Development Authorities Rules, 1983

(5)The Authority shall, immediately after forwarding the time schedule to the State Government under Sub-rule (2) proceed to prepare and publish the zonal development plans within the periods specified in the time schedule.