Section 81 in The Orissa Town Planning and Improvement Trust Act, 1956
81. Construction of enactment and expenditure.
- When an, enactment or Rule is applied or adapted or to any tax, charge or fee imposed in, or any contribution paid to, the said area under the Chapter then unless a different intention appears, such enactment or Rule shall apply, and the proceeds of such tax, charge or fee or contribution may be expended in such manner as if the said area were an area within the jurisdiction of the Planning authority.Chapter-VII Finance
