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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Odisha - Subsection Section 28(3) in The Orissa Development Authorities Rules, 1983 (3)Informations in respect of title or interest in the lands or buildings covered by the intended town planning scheme invited under Sub-section (3) of Section 23 shall be in Form IV.
