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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Odisha - Subsection

Section 97(3) in The Orissa Development Authorities Act, 1982

(3)Nothing contained in Sub-section (1) shall be deemed to apply to a suit in which the only relief claimed is an injunction of which the objection would be defeated by the giving of the notice or by the postponement of the institution of the suit.