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[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Odisha - Subsection

Section 128(2)(b) in The Orissa Development Authorities Act, 1982

(b)anything done or any action taken (including any appointment, delegation, notification, order, scheme, permission, rule, bye-law, regulation or form made, granted or issued) under the Orissa Town Planning and Improvement Trust Act, 1956 (Orissa Act 10 of 1957) and Sections 247 to 251 and Chapter XVII of Orissa Municipal Act, 1950 (Orissa Act 23 of 1950) in respect of whole or part of a development area, shall so far as it is not inconsistent with the provisions of this Act, continue to be in force and be deemed to have done or taken under the provisions of this Act unless and until it is superseded by anything done or any action taken under the said provisions;