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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(2) in The Orissa Development Authorities Rules, 1983

(2)In determining the valuation on the basis of permitted use, allowance shall be made for the expenses that may have to be incurred in so altering or modifying the existing structures as to make them suitable for the permitted use.