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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(1) in The Orissa Development Authorities Rules, 1983

(1)Before any modification to any development plan is made under Section 14, the Authority or the State Government, as the case may be, shall prepare a draft of the modifications (hereinafter referred to as the draft modified plan).