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[Cites 0, Cited by 0] [Section 45(4)] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(4)(e) in The Orissa Town Planning and Improvement Trust Act, 1956

(e)a statement of the arrangements, if any, made or proposed by the Planning authority for a re-housing of persons who are likely to be displaced by the execution of the scheme and for whom a re-housing scheme is required; and