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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Odisha - Subsection

Section 73(3) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001

(3)The instances of compounding, the compounding amount collected, and the amount utilised for development or deposited with agencies of public utility services shall be published in the public notice in the manner referred to in Regulation 12.Part-VI Removal of Unauthorised Constructions