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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(1)(i) in The Orissa Development Authorities Act, 1982

(i)after giving notice in the manner and in the form prescribed by rules to the persons affected by the town planning scheme, define and demarcate the areas allotted to, or reserved for, any public purpose, or for any purpose of the Authority and the final plots;