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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(2) in The Orissa Town Planning and Improvement Trust Act, 1956

(2)The exercise by any officer of any powers, or discharge of duties of functions delegated to him under Sub-section (1) shall be, subject to such restrictions, conditions and limitations (if any) as may be laid down by the Chairman, and shall also be subject to his control and revision.