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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Odisha - Subsection

Section 92(3) in The Orissa Development Authorities Act, 1982

(3)After the requisition under Sub-section (2) has been complied with, the Authority, or the officer of the Authority, as the case may be, may depute by a written order a police officer or an officer or employee of the Authority to watch the place in order to ensure that the development is not continued.