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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(3) in The Orissa Development Authorities Act, 1982

(3)After considering all objections, suggestions and representations that may have been received by the Authority and after giving reasonable opportunity of being heard, to any person including representatives of Government Departments and authorities, who have made requests of being so heard, the Authority shall finally prepare the development plan and submit it to the State Government for approval.