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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Odisha - Subsection

Section 84(d) in The Orissa Development Authorities Rules, 1983

(d)where any land or building was acquired or constructed out of an advance from the revenue account, the portion of the proceeds of the sale of such land or building which remains after crediting to the revenue account of such advance;