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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Odisha - Subsection

Section 92(4) in The Orissa Development Authorities Act, 1982

(4)No compensation shall be claimed by any person for any damage which he may sustain in consequence of the removal of any development under Section 91 or the discontinuance of the development under this section.