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[Cites 0, Cited by 0] [Section 53(6)] [Section 53] [Entire Act]

State of Odisha - Subsection

Section 53(6)(a) in The Orissa Development Authorities Act, 1982

(a)appoint a Valuation Officer and thereupon the provisions of this Chapter shall, so far as may be, apply to such draft variation as if it were a draft town planning scheme sanctioned by the State Government; or