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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(1) in The Orissa Development Authorities Rules, 1983

(1)The Valuation Officer to be appointed under Sub-section (1) of Section 33 shall possess at least one of the following qualifications, namely :
(a)a degree of Post Graduate diploma in Town/Regional Planning or Estate Management from any University/Institution recognised by the State Government with experience of at least five years in Town/Regional Planning or valuation of lands and buildings or Estate Management; or
(b)a degree in Civil Engineering or Architecture or equivalent to such degree having practical experience of not less than five years in Town/Regional Planning or valuation of lands and buildings; or
(c)has held a post not below the rank of Assistant Town Planner in the Directorate of Town Planning of the State Government for a period of at least five years.