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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(3) in The Orissa Development Authorities Act, 1982

(3)A Valuation Officer appointed under Sub-section (1) for the purpose of any town planning scheme shall cease to hold office with effect from the date on which the final scheme is sanctioned under Section 48.