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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Odisha - Subsection

Section 60(1)(c) in The Orissa Development Authorities Act, 1982

(c)all sums payable as compensation for land reserved or designated for any public purpose or for the Authority which is solely beneficial to the owners of land or residents within the area of the town planning scheme;