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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of Odisha - Subsection

Section 115(1) in The Orissa Development Authorities Act, 1982

(1)Nothing in the Indian Registration Act, 1908 (Act No. 16 of 1908) shall be deemed to require the registration of any documents, plan or map prepared, made or sanctioned in connection with a development plan or a town planning scheme which has come into force.