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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(2) in The Orissa Industrial Infrastructure Development Corporation Act, 1980

(2)After any such land had been developed by or under the control and supervision of the Corporation it shall be dealt with by the Corporation in accordance with the regulations made under this Act and the directions given by the State Government in that behalf.