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[Cites 0, Cited by 0] [Section 51(4)] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(4)(ii) in The Orissa Town Planning and Improvement Trust Act, 1956

(ii)if the provision of such means of access does not sufficiently compensate any such owner or resident for such damage or inconvenience, shall also pay him reasonable compensation in money.