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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(3)(iii) in The Orissa Development Authorities Act, 1982

(iii)estimate the portion of the sums payable as compensation on each plot used, allotted or reserved for a public purpose, or for the purpose of the Authority which is beneficial partly, to the owners or residents within the area of the town planning scheme and partly to the general public, which shall be in the cost of the town planning scheme;