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State of Odisha - Section

Section 107 in The Orissa Development Authorities Act, 1982

107. Notices, etc. to fix reasonable time.

- Where any notice, order or other document issued or made under this Act or any rule or regulations made thereunder requires anything to be done for the doing, of which no time is fixed under this Act or the rule or regulation, the notice, order or other document shall specify a reasonable time for doing the same.