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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Odisha - Subsection

Section 46(2)(a) in The Orissa Town Planning and Improvement Trust Act, 1956

(a)in every case in which the modification affects the boundaries of the area comprised in the scheme or involves the acquisition of any land not previously proposed to be acquired;