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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2)(i) in The Orissa Town Planning and Improvement Trust Act, 1956

(i)he shall, before taking part in any proceeding at a meeting of the Trust or any Committee relating to such area, inform the person presiding at the meeting of the nature of such interest;