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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(3)(a) in The Orissa Development Authorities Act, 1982

(a)cause the said notice to be published in the Gazette and in at least one local newspaper inviting objections and suggestions in writing from the interested person within forty-five days of the publication of the notice in the Gazette ; and