Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Odisha - Subsection

Section 112(5) in The Orissa Development Authorities Rules, 1983

(5)If any officer or person having the custody of a development plan or any part thereof makes or causes to be made any change in such plan or in any part thereof, such change not being authorised by or under the provisions of the Act, he shall on conviction, be punished with fine which may extend to one thousand rupees.