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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(3)(j) in The Orissa Development Authorities Rules, 1983

(j)such other reports on specific developmental proposals, satellite-township schemes, industrial estates schemes, relocation, redensification or re-housing schemes, or improvement programmes for any specified purpose as in the opinion of the Authority are necessary for the planned development of the relevant area including suitable urban designs with urban design parameter floor area ratio, ground coverage, height, bulk control, setbacks and development designs for natural features and unused and waste urban land.