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State of Odisha - Section

Section 41 in The Orissa Housing Board Act, 1968

41. Duties of the Tribunal.

- The Tribunal shall decide-
(a)whether any compensation is payable under Section 26;
(b)the amount of compensation in matters referred to it under Section 28;
(c)disputes relating to betterment charges referred to it under Section 35;
(d)disputes and the amount of compensation to be awarded under Section 39 ; and
(e)such other matters as may be prescribed.