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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(2)(b) in The Orissa Development Authorities Rules, 1983

(b)suggestions and objections in writing, if any, in respect of the said plan may be filed by any person with the Director, or as the case may be, with the Secretary of the Authority within sixty days from the date of publication of the notice in the Gazette.