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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(1) in Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994

(1)The Commissioner shall, so far as may be within six months from the date of the notification under section 16, determine the amount payable by the State Government to the Board for acquisition of the Power Station.