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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Odisha - Subsection

Section 105(4) in The Orissa Development Authorities Act, 1982

(4)For the purpose of enabling any document to be served on the owner of any property the Secretary to the Authority, may by notice in writing require the occupier, if any, of the property to state the name and address of the owner thereof.