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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(2)(d) in The Orissa Town Planning and Improvement Trust Act, 1956

(d)the recommendation, alteration or demolition of the existing buildings or parts thereof and their appurtenances by the owners or by the Planning authority in default of the owners and the erection of buildings or parts thereof in accordance with the scheme by the site as defined under the scheme;