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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(2)The Vice Chairman of the Authority may, if he so desires, inspect the work within one month of receipt of the notice under sub-Regulation (1), through the Engineering Member or the Planning Member, or both, or their authorised representative.