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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in The Orissa Town Planning and Improvement Trust Act, 1956

(2)[ The State Government shall appoint one of the trustees to be the Vice-Chairman of the Trust who shall exercise the powers and perform the functions of the Chairman during the absence] [Inserted by Orissa Act 30 of 1975.].