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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(3)(x) in The Orissa Development Authorities Act, 1982

(x)estimate with reference to claims made before him, after notice has been given by him in the manner and in the form prescribed by rule, the compensation to be paid to the owner of any property or right injuriously affected by the making of the town planning scheme in accordance with the provision of Section 65 ;