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[Cites 0, Cited by 0] [Section 111(1)] [Section 111] [Entire Act]

State of Odisha - Subsection

Section 111(1)(c) in The Orissa Development Authorities Rules, 1983

(c)the duties of the planning member shall be to-
(i)prepare interim comprehensive and zonal development plans,
(ii)modify development plans,
(iii)prepare town planning schemes, and
(iv)regulate development of land and buildings as per the provisions of Chapter V of the Act including matters incidental and consequential thereto :