Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 154 in The Orissa Town Planning and Improvement Trust Act, 1956 154. Repeal. - The Madras Town Planning Act VII of 1920 is hereby repealed.The Schedule(Referred to in Section 64)Further modifications in the Land Acquisition Act, 1894
