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[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Odisha - Subsection

Section 128(2)(e) in The Orissa Development Authorities Act, 1982

(e)all suits, prosecutions and legal proceedings instituted or which might have been instituted by, for or against the existing Planning Authority, shall-
(i)in respect of a development area may be continued or instituted by, for or against the concerned Authority;
(ii)in respect of areas other than a development area may be continued or instituted by, for or against the Planning Authority or Authorities that may be constituted by the State Government for such area or areas under the provisions, of the Orissa Town Planning and Improvement Trust Act, 1956 (Orissa Act 10 of 1957).