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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Odisha - Subsection

Section 52(2)(b) in The Orissa Development Authorities Rules, 1983

(b)after undertaking or carrying out such development as it thinks fit to such persons in such manner and subject to such terms and conditions as it considers expedient for securing the planned development of the area under its jurisdiction.