Section 57(3)(b) in The Orissa Town Planning and Improvement Trust Act, 1956

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State of Odisha - Subsection

Section 57(3)(b) in The Orissa Town Planning and Improvement Trust Act, 1956

(b)whose, immovable property was ventilated by such square or part, and who are suffered damage-

(i)in case (a) from such discontinuance or closing; or

(ii)in case (b) from the use to which the said authority has put such square or part.