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[Cites 0, Cited by 0] [Section 153(2)] [Section 153] [Entire Act]

State of Odisha - Subsection

Section 153(2)(e) in The Orissa Town Planning and Improvement Trust Act, 1956

(e)for the purpose of completing the execution of any scheme, sanctioned under this Act, which has not been fully executed by the Planning authority, and of realising properties, funds and dues referred to in Clause (a) and (b), the functions of the said authority and the Chairman under this Act shall be discharged by the State Government or by the Municipality, or the Chairman of the Municipality, as the case may be; and