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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Odisha - Subsection

Section 79(2) in The Orissa Development Authorities Act, 1982

(2)The payment provided by Sub-section (1) shall be made in priority to all other payments due from the concerned urban local body except those referred to in Section 116 of the Orissa Municipal Act, 1950 (Orissa Act 23 of 1950).