Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 23 in The Orissa Development Authorities Rules, 1983

23. Principles, guidelines, planning standards, etc.

- The Authority may, from time to time, and with the prior approval of the State Government frame guidelines not inconsistent with the Act and rules and regulations framed thereunder to regulate location and development of specified categories of building, used for factories, industries, cinemas, hotels, godowns, public assembly, etc.