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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Odisha - Subsection

Section 98(6) in The Orissa Development Authorities Rules, 1983

(6)The State Government in the Revenue Department shall, on receipt of intimation under Sub-rule (5), make arrangements to place the funds of the disposal of the Housing and Urban Development Department who shall before the end of each financial year, issue necessary sanction order for payment to the Authorities concerned, of the amount payable.