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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(4) in The Orissa Town Planning and Improvement Trust Act, 1956

(4)Every Committee shall carry out any instruction given to it by the Trust, and every final decision of such Committee shall, subject to any bye-law to the contrary be laid before the Trust for confirmation.