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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2) in The Orissa Development Authorities Act, 1982

(2)The State Government may, by notification and in accordance with such rules as may be made in that behalfs-
(a)exclude from a development area comprised therein ; or
(b)include in a development area any other area.