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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(2) in The Orissa Housing Board Act, 1968

(2)After hearing such person or, if such person fails to appear, after the expiry of the period within which such person is required to appear before the Board, the Board shall proceed to assess the amount of betterment charges.