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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(1) in The Orissa Municipal Corporation Rules, 2004

(1)The planning performance of functions and implementation of schemes in relation to urban planning including town planning shall continue with the respective Development Authorities :Provided that -
(i)the Development Authority shall take the advice of the Standing Committee for Planning and Development; and
(ii)the Standing Committee for Planning and Development may recommend measures to the concerned Development Authority.