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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Odisha - Subsection

Section 71(1) in The Orissa Development Authorities Act, 1982

(1)The Authority shall be competent to make any agreement with any person in respect of any matter which is to be provided for in a town planing scheme, and unless it is otherwise expressly provided therein, such agreement shall take effect on and after the day on which the town planning scheme comes into force.