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[Cites 0, Cited by 0] [Section 71(3)] [Section 71] [Entire Act]

State of Odisha - Subsection

Section 71(3)(ii) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001

(ii)where development has been undertaken in deviation of the approved plan, but within the framework of the use restriction and the provisions, norms, and stipulations of these Regulations; and