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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(2)(a) in The Orissa Development Authorities Act, 1982

(a)the place at which the preliminary or the final town planning scheme, as the case may be, shall be kept open for inspection by the public and also state therein that copies of the town planning scheme or extracts therefrom certified to be correct shall, on application be available for sale to public at a price to be mentioned in the notice;