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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2)(b) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(b)An authenticated copy of title deed such as sale deed, lease deed, ROR, etc. in respect of the land where the building plan/ sub-division layout plan permission is sought for.