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[Cites 0, Cited by 0] [Section 140(1)] [Section 140] [Entire Act]

State of Odisha - Subsection

Section 140(1)(d) in The Orissa Town Planning and Improvement Trust Act, 1956

(d)any irregularity in the service of a notice under Section 45 on any person, where no substantial injustice has resulted from such failure; or