Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Odisha - Subsection Section 24(3) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001 (3)The approval or permission shall not bind or render the Authority liable in any way with regard to the matter specified in clause (i) to (v).
