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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Odisha - Subsection

Section 111(1) in The Orissa Development Authorities Act, 1982

(1)The Authority may, by notification, direct that any power exercisable by it under this Act, except the power to make regulations, may also be exercised by such officer or local authority or committee constituted under Section 6 as may be mentioned therein, in such cases and subject to such conditions, if any as may be specified therein.