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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Odisha - Subsection

Section 77(8) in The Orissa Development Authorities Act, 1982

(8)The Authority shall be deemed to be a local authority as defined in the Local Authority Loans Act, 1914 (9 of 1914) for the purpose of borrowing money under that Act but the provisions of that Act and the rules made thereunder shall have effect subject to the provisions contained in this Act.