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[Cites 0, Cited by 0] [Section 12A(1)] [Section 12A] [Entire Act]

State of Odisha - Subsection

Section 12A(1)(b) in The Orissa Land Reforms (General) Rules, 1965

(b)On receipt of application, the authorised officer shall register a case and if the land is situated in any area on which the Orissa Town Planning and Improvement Trust Act, 1956 or, as the case may be, the Orissa Development Authorities Act, 1982 is in force, the authorised officer shall refer the application for conversion in Form No. 26 to the concerned Development authority requesting him to furnish its opinion keeping in view the land use envisaged for the areas in the Development Plan/Master/Plan/Improvement Scheme/Town Planning Scheme made or published under the said Act. The concerned Development Authority/Town Planning Authority/Improvement Trust shall furnish its opinion on the application for conversion within 30 days from the date of receipt of the same from the authorised officer failing which it shall be deemed that there is no objection to the Conversion applied for.