Section 105 in The Orissa Town Planning and Improvement Trust Act, 1956
105. Special provisions as to the first estimate after the constitution of the Planning authority.
(1)A special meeting of the Planning authority as soon as may be shall be held on such date as the Chairman may appoint and he shall at such special meeting lay before the Planning authority for that portion of the financial year which on the said day had not expired.(2)The provisions of Sub-sections (2) to (4) of Sections 102 to 104 shall apply to the said estimate.
