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[Cites 0, Cited by 0] [Section 153(2)] [Section 153] [Entire Act]

State of Odisha - Subsection

Section 153(2)(a) in The Orissa Town Planning and Improvement Trust Act, 1956

(a)
(i)all properties, funds and dues placed at the disposal of the Planning authority by the State Government and all properties situated in an area to which the Orissa Municipal Act, XXIII of 1950, does not apply;
(ii)all properties, funds and dues exchanged for, derived from, or otherwise attributable to the properties, funds and dues referred to in Sub-clause (i);