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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Odisha - Subsection

Section 91(2)(b) in The Orissa Development Authorities Rules, 1983

(b)progress of work during the year with particular reference to the -
(i)land acquired,
(ii)development carried out,
(iii)amenities provided,
(iv)development schemes prepared,
(v)development plans prepared,
(vi)town planning schemes prepared,
(vii)details of any other activities entrusted to or undertaken by the Authority in accordance with the Act;