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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(2) in The Orissa Town Planning and Improvement Trust Act, 1956

(2)The publication of a Notification under Sub-section (1) in respect of a scheme shall be conclusive evidence that the scheme has been duly framed and sanctioned and shall be sufficient authority for the Planning authority to execute the scheme.