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[Cites 0, Cited by 0] [Section 153(2)] [Section 153] [Entire Act]

State of Odisha - Subsection

Section 153(2)(b) in The Orissa Town Planning and Improvement Trust Act, 1956

(b)all properties, funds and dues other than those referred to in Clause (a), which immediately before the said date, were vested in or were realisable by the Planning authority and the Chairman respectively shall vest in and be reasonable by the Municipality and the Chairman of the Municipality respectively;