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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2)(e) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(e)An authenticated copy of the certificate of permission from the revenue Authority with regard to conversion of status of the land from Agricultural to non agricultural use as prescribed under Section 8(A) of Orissa Land Reforms Act, 1993, where the proposed land is classified as agricultural in nature in the ROR/ sale deed/ lease deed.