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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Odisha - Subsection

Section 100(2) in The Orissa Town Planning and Improvement Trust Act, 1956

(2)The Planning authority, shall forthwith pay into any sinking fund any amount which the Accountant-General may certify to be deficient, unless the State Government specially sanction a gradual readjustment.