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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1)(b) in The Orissa Development Authorities Rules, 1983

(b)suggestions and objections in writing, if any, in respect of the draft development plan may be filed by any person with the Secretary of the Authority within ninety days from the date of first publication of the notice.