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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(2) in The Orissa Town Planning and Improvement Trust Act, 1956

(2)No person appointed as a member of a Committee under clause (iii) of Sub-section (1) of Section 16 shall receive or be paid from the funds of the Trust any fee or other remuneration for attending any meeting of such Committee.