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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(2)(b) in The Orissa Development Authorities Act, 1982

(b)a date (which shall not be earlier than one month after the date of the publication of the notification) on which all the liabilities created by the town planning scheme shall take effect and the date on which the preliminary or the final town planning scheme shall come into force :