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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(4)(n) in The Orissa Development Authorities Act, 1982

(n)the provision of sanitary arrangements required for the area comprised in the town planning scheme including drains, the disposal of waste and refuse and the conservation of and prevention of injury or contamination to rivers or other sources and means of water-supply;