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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Odisha - Subsection

Section 75(4) in The Orissa Development Authorities Rules, 1983

(4)If the approval of the State Government to the original or where it is returned by the Government for amendment, the amended estimate and programme of work is not received by the Authority within one month of the receipt of the same by the State Government, it shall be deemed that the estimate and the programme of work have been approved by the State Government.