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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(4) in The Orissa Development Authorities Act, 1982

(4)Where such a decree of the Civil Court is passed after the final town planning scheme has been sanctioned by the State Government under Section 48 such final scheme shall be deemed to be suitably varied by reason of such decree.