Section 68 in The Orissa Town Planning and Improvement Trust Act, 1956
68. Power to make regulations for Tribunal.
(1)The Tribunal may, from time to time, with the previous sanction of the State Government, make regulations, not repugnant to the provisions, of the Code of Civil Procedure, 1 of 1908 for the conduct of business by the Tribunal.(2)All such Regulations shall be published in the Gazette.
