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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Odisha - Subsection

Section 60(2) in The Orissa Town Planning and Improvement Trust Act, 1956

(2)If any difference of opinion arises between, the Planning authority and the Municipality in respect of any matter referred to in Sub-section (1), the matter shall be referred to the State Government whose decision shall be final.