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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(2) in The Orissa Apartment Ownership Act, 1982

(2)Every owner of an apartment of the property who has not suggested in writing as aforesaid shall, as soon as may be practicable, be intimated of the approval of the State Government by registered letter issued to the address of his apartment.