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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(a) in The Orissa Stamp Rules, 1952

(a)Collect information of property value in relation to areas coming under jurisdiction of the respective planning authorities as notified under Orissa Development Authorities Act, 1982, Orissa Town Planning and improvement Trust Act, 1956 from time to time.