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[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(2) in The Orissa Industrial Infrastructure Development Corporation Act, 1980

(2)The amount of compensation awarded and all other charges incurred in the acquisition of any such land shall be forthwith paid by the Corporation and thereupon, the land shall vest in the Corporation.