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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(1) in The Orissa Town Planning and Improvement Trust Act, 1956

(1)Every contract made by the Chairman on behalf of the Trust shall be entitled into in such manner and form as would bind the Chairman as if such contract were made on his own behalf, except that the common seal of the Trust shall be used where necessary and every such contract may in the like manner and form, be varied or discharged.