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State of Odisha - Section

Section 57 in The Orissa Development Authorities Act, 1982

57. Apportionment of costs of town planning scheme withdrawn or not sanctioned.

- In the event of a town planning scheme being withdrawn or sanction to a preliminary town planning scheme being refused by the State Government, the State Government may direct that the costs of the scheme shall be borne by the Authority to such extent as may be determined by the State Government.