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[Cites 0, Cited by 0] [Section 80(4)] [Section 80] [Entire Act]

State of Odisha - Subsection

Section 80(4)(b) in The Orissa Town Planning and Improvement Trust Act, 1956

(b)impose in the said area any duty, charge or fee or pay any contribution which could be imposed by or paid to the Planning authority if the area were within the jurisdiction of the said authority;