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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Odisha - Subsection

Section 49(a) in The Orissa Town Planning and Improvement Trust Act, 1956

(a)if any alteration is considered likely to increase the estimated net cost of executing the scheme by more than ten per centum or by more than fifty thousand rupees, such alteration shall not be made without the previous sanction of the Government;