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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Odisha - Subsection

Section 104(3) in The Orissa Development Authorities Act, 1982

(3)Any person authorised by the State Government or the officer referred to in Sub-section (2) may enter into or upon any land without assistants or workmen for ascertaining whether the provisions of the development plan are being or have been implemented, or whether the development is being or has been carried out in accordance with such plan or such scheme.