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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(1)(c) in The Orissa Development Authorities Rules, 1983

(c)on a revised plan for any building the original plan of which has already been sanctioned by the Authority the fee chargeable shall be one-fourth of the fee chargeable on the original plan itself, subject however, to the condition that the concerned area of the building has not or is not proposed to be increased as compared to the original one;