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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(3) in Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994

(3)Every order made under sub-section (1) shall be laid as soon as may be, before the State Legislature and the provisions of the Orissa General Clauses Act, Orissa Act 1937 shall apply as they apply in respect of rules made by the State Government under any Orissa Act.