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State of Odisha - Section
Section 29 in The Orissa Industrial Infrastructure Development Corporation Rules, 1981
29.
The Corporation shall not dispose of any land acquired under the Land Acquisition Act, 1894 by sale, unless permitted by the Government but may transfer the same by way of lease for industrial or allied purposes.Form 'A'[See Rule 24(2)]Annual financial statement| Sub-head | Actuals for the previous three years | Budget for the current year | Revised estimates for the current years | Budget estimates for 20.... 20.... | Remarks (explanation for increase/ decrease) |
| 1 | 2 | 3 | 4 | 5 | 6 |