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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(2)(b) in The Orissa Town Planning and Improvement Trust Act, 1956

(b)serve a copy of the notice, within thirty days of the publication of the scheme, on each of the owners of the land which is proposed to be acquired, on any person or persons known or believed to be interested therein.