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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(2)(e) in The Orissa Town Planning and Improvement Trust Act, 1956

(e)the advance to the owners, upon such terms and conditions as to interest, sinking fund and otherwise as may be provided under the scheme of such sums as may be necessary to assist them to reconstruct or alter existing buildings or to erect new buildings in accordance with the scheme;