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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(5) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(5)The Vice-Chairman of the Authority may also inform the matter to the sub-division magistrate having jurisdiction under Section 133 or 144 of the Code of Criminal Procedure, to take appropriate action on the matter.