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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(1)(ii) in The Orissa Development Authorities Act, 1982

(ii)after giving notice as aforesaid, determine in a case in which a final plot is to be allotted to persons in ownership in common, the shares of such persons;