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[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(3)(b) in The Orissa Town Planning and Improvement Trust Act, 1956

(b)the owner of any property included within the specified alignment of any street may, at any time, give the Planning authority notice requiring it to acquire such property before the expiration of six months from the date of such notice, and thereupon the said authorities shall issue notice of the intention to acquire such property and the property shall be acquired accordingly;