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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(1) in Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994

(1)The State Government shall, for the purposes of determining the amount payable to the Board for acquisition of the Power Station by the State Government and for its disbursement, appoint, by notification, a Commissioner of Payments.