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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Odisha - Subsection

Section 86(1) in The Orissa Town Planning and Improvement Trust Act, 1956

(1)The Planning authorities shall be deemed to be a Local authority as defined in the Local Authorities Loans Act, IX of 1914 for the purposes of borrowing money under that Act but the provisions of that Act and of the Rules made thereunder shall have effect subject to the provisions in this Act.