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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Odisha - Subsection

Section 140(2) in The Orissa Town Planning and Improvement Trust Act, 1956

(2)Every meeting of the Planning authority, the minutes of the proceedings of which have been duly signed as prescribed in Clause (b) of Section 15, shall be deemed to have been duly convened and to be free from all defects and irregularity.