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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(3) in The Orissa Development Authorities Act, 1982

(3)One and after the date fixed in such notification, the preliminary town planning scheme, or the final town planning scheme, as the case may be, shall have effect as if it formed part of this Act.