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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(4)(s) in The Orissa Development Authorities Act, 1982

(s)the reservation of land to the extent of ten per cent, or such percentage as near thereto as possible of the total area, covered under the town planning scheme, for the purpose of providing housing accommodation to the members of the socially and economically backward classes of people;