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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(3) in The Orissa Development Authorities Rules, 1983

(3)If development scheme is not required to be published under the proviso to Sub-rule (1), the Authority shall immediately after preparation of such scheme forward the same with all the relevant particulars to the State Government for approval.