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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(2) in The Orissa Development Authorities Rules, 1983

(2)The period of two months within which information in respect of a title or interest in the lands or buildings covered by the intended town planning schemes as required under Sub-section (2) of Section 23 shall be calculated from the date of publication of the notice in the Gazette.