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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(1) in The Orissa Town Planning and Improvement Trust Act, 1956

(1)The Planning authority after giving public notice for fifteen days-
(a)turn, divert, discontinue the public use of, or permanently close any public square vested in it or any part thereof;
(b)discontinue the public use of, or permanently close, any public square vested in it or any part thereof.