Legal Document View

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
[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(2)(b) in The Orissa Town Planning and Improvement Trust Act, 1956

(b)the re-laying out of ail or any such property, including the construction and reconstruction of buildings by the Planning authority or by any other person, and the formation and alteration of the street.