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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(4) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001

(4)After such declaration under Sub-Regulation (1), the Vice Chairman of the Authority shall inform the matter, to the Sub-Divisional Magistrate having jurisdiction under Section 133 or 144 of the Code of Criminal Procedure, to take appropriate action.