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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(3) in The Orissa Development Authorities Rules, 1983

(3)In case provision is made for continuance of the existing use of any building for a specified period taking into consideration the future life of the building, the compensation payable shall be limited to the present value of the building less the value of the materials, if any, at the end of such period.