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[Cites 0, Cited by 0] [Section 153(2)] [Section 153] [Entire Act]

State of Odisha - Subsection

Section 153(2)(c) in The Orissa Town Planning and Improvement Trust Act, 1956

(c)if any question arises as to whether any properties, funds or dues vest in the State Government under Clause (a) or in the Municipality under Clause (b) the question shall be referred to the State Government whose decision thereon shall be final;