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State of Odisha - Section

Section 41 in The Orissa Development Authorities Rules, 1983

41. Publicity of notification.

- The notification published under Section 48 shall also be given publicity by means of an advertisement in one or more Oriya newspapers circulating within the jurisdiction of the Authority concerned and by affixing copies of the advertisement in or near the area included in the town planning scheme and at the Head Office of the Authority.