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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(4) in The Orissa Development Authorities Rules, 1983

(4)The State Government may, within three months of the receipt of the development scheme under Sub-rule (2) or (3), either accord its approval to the scheme with or without modification, or refuse such approval.