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

State of Odisha - Subsection

Section 29(3) in The Orissa Housing Board Act, 1968

(3)If any difference of opinion arises between the Board and the Improvement Trust, Municipal Council, Panchayat Samiti or Grama Sasan, in respect of any matter referred to in the preceding sub-sections the matter shall be referred to the State Government whose decision thereon shall be final.