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

State of Odisha - Subsection

Section 32A(3) in The Orissa Town Planning and Improvement Trust Act, 1956

(3)If any person who is affected by such variation, has incurred any expenditure in compliance with the Master Plan as it existed before such variation such person shall be entitled to receive compensation for the loss he has suffered by reason of such variation.