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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Odisha - Subsection

Section 127(5) in The Orissa Town Planning and Improvement Trust Act, 1956

(5)All Rules made under Section 125 shall be laid as soon as possible before the Orissa Legislative Assembly for a period of fourteen days, which may be comprised in one session or in two or more sessions, and shall be subject to such modification as the Assembly may make during the said period.