Section 5(2)(a) in The Orissa District Planning Committees Act, 1998

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State of Odisha - Subsection

Section 5(2)(a) in The Orissa District Planning Committees Act, 1998

(a)have due regard to -

(i)matters of common interest between the Panchayat and the Municipalities including spatial planning, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation;

(ii)the extent and type of available resources whether financial or otherwise; and

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State of Odisha - Subsection

Section 5(2)(a) in The Orissa District Planning Committees Act, 1998