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[Cites 0, Cited by 0] [Section 119(3)] [Section 119] [Entire Act]

State of Odisha - Subsection

Section 119(3)(ii) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(ii)where development has been undertaken in deviation of the approved plan, but within the framework of the use restriction and the provisions, norms, and stipulations of these Regulations; and