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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2)(iii) in The Orissa Town Planning and Improvement Trust Act, 1956

(iii)he shall not if so directed by the person presiding take any part in any proceeding at a meeting of the Trust or the said Committee relating to such land.