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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Odisha - Subsection

Section 65(1) in The Orissa Town Planning and Improvement Trust Act, 1956

(1)The State Government may, if they think fit, constitute a Tribunal for the purpose of performing the functions of the Court in reference to the acquisition of land for the Planning authority under the Land Acquisition Act, 1 of 1894.