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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(2)(b) in The Orissa Town Planning and Improvement Trust Act, 1956

(b)the re-laying out of all or any of lands so acquired, including the construction and reconstruction of buildings by the Planning authority or by persons authorised by the said authority in that behalf and the laying out, construction and alternation of streets and through fares;