Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 114] [Entire Act] State of Odisha - Subsection Section 114(4) in The Orissa Development Authorities Rules, 1983 (4)The Authority shall consider the reply, if any, of the local Authority and make such modifications, if any, in the terms and conditions as the Authority may consider necessary.
