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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Odisha - Subsection

Section 87(2) in The Orissa Development Authorities Act, 1982

(2)The Tribunal shall have the power to call for records of all proceedings relating to the dispute and shaft, after giving the parties concerned a reasonable opportunity of being heard, pass such orders as it deems fit.