Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Odisha - Subsection Section 49(3) in The Orissa Development Authorities Rules, 1983 (3)The application for certified copies of the town planning scheme or extracts therefrom shall be in such form as may be determined by the State Government in this behalf.
