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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Odisha - Subsection

Section 122(1) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(1)The Officer authorised by the Authority shall be competent to order for removal of any construction which in his opinion, is in violation of any of the provisions of the Act, rules, or these Regulations, under the Act.