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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Odisha - Subsection

Section 75(2) in The Orissa Development Authorities Act, 1982

(2)No development of State Government land shall be undertaken or carried out except by or under the control and supervision of the Authority after such land has been placed at the disposal of the Authority under Subsection (1).