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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(6) in The Orissa Town Planning and Improvement Trust Act, 1956

(6)When any building or wall is set back or set forward in pursuance of a requisition made under Sub-section (5) the Planning authority shall pay compensation to the owner of the building or wall for any damage that he may sustain thereby.