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[Cites 0, Cited by 0] [Section 119(2)] [Section 119] [Entire Act]

State of Odisha - Subsection

Section 119(2)(b) in The Orissa Development Authorities Act, 1982

(b)when permission for such development has not been obtained under this Act, development shall not be deemed to be lawfully undertaken or carried out by reason only of the fact the permission, approval or sanction required under such other law for such development has been obtained.