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[Cites 0, Cited by 2] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(7) in The Orissa Development Authorities Act, 1982

(7)If the Authority does not communicate its decision either granting or refusing permission to the applicant within two months from the date of receipt of the application by the Authority, the applicant shall in the form prescribed by regulations draw the attention of the Vice-Chairman of the Authority with regard to his application, by registered post.