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[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

State of Odisha - Subsection

Section 122(2)(b) in The Orissa Development Authorities Act, 1982

(b)reference to "public premises" in that Act and those rules shall be deemed to be reference to premises of the Authority and reference to "the State Government" in Sections 6, 12, and 15 thereof shall be deemed to be reference to the Authority.