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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of Odisha - Subsection

Section 115(2) in The Orissa Development Authorities Act, 1982

(2)All such documents, plans and maps shall, for the purpose of Sections 48 and 49 of the said Act be deemed to have been registered in accordance with the provisions of that Act ;Provided that documents, plans and maps relating to be approved development plan and scheme shall be accessible to the public in the manner prescribed by regulations.