Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 124(2)] [Section 124] [Entire Act] State of Odisha - Subsection Section 124(2)(xvii) in The Orissa Development Authorities Act, 1982 (xvii)the terms and conditions subject to which use of any land and building in contravention of development plan may be continued under Section 19;