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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Odisha - Subsection

Section 104(2) in The Orissa Development Authorities Act, 1982

(2)Without prejudice to the provisions of Sub-section (1), the State Government or any officer authorised by the State Government in this behalf, may call for reports, returns and other information from the Authority in regard to the implementation of any development scheme or town planning scheme.