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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(4) in The Orissa Development Authorities Act, 1982

(4)The restrictions imposed by this section shall cease to operate in the event of the State Government refusing to sanction the draft town planning scheme or the preliminary town planning scheme, or in the event of the withdrawal of the town planning scheme under Section 49 or in the event of the declaration of intention lapsing under Sub-section (4) of Section 24.