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[Cites 0, Cited by 0] [Section 153(2)] [Section 153] [Entire Act]

State of Odisha - Subsection

Section 153(2)(d) in The Orissa Town Planning and Improvement Trust Act, 1956

(d)all liabilities which, immediately before the said date, were forceable against the Planning authority shall be enforceable against the State Government or the Municipality as the case may be. The State Government shall determine which of such liabilities shall be enforceable against it and which against the Municipality;