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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(2) in The Orissa Town Planning and Improvement Trust Act, 1956

(2)The Trust may,
(a)refer to such Committee for enquiry and report any matter relating to any of the purposes of this Act; and
(b)delegate to such Committee by specific resolution and subject to any bye-laws made in this behalf any of the powers or duties of the Trust relating to the subject matter for which the Committee has been appointed.