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[Cites 0, Cited by 0] [Section 127(2)] [Section 127] [Entire Act]

State of Odisha - Subsection

Section 127(2)(c) in The Orissa Development Authorities Act, 1982

(c)for the purpose of carrying out any development which has not been fully carried out by the Authority and for the purpose of releasing properties, funds and dues referred to in Clause (a) the function of the Authority shall be discharged by the State Government.