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[Cites 0, Cited by 0] [Section 118(3)] [Section 118] [Entire Act]

State of Odisha - Subsection

Section 118(3)(ii) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(ii)In case where the above mentioned road width has not been provided with other community facility and roads, drains or culverts are not developed the applicants/ owners of the plots shall deposit compounding fee at the rate to be decided by the Authority with prior approval of the Government for the land covered under plots with the Authority for such infrastructural development.