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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Odisha - Subsection

Section 101(4) in The Orissa Town Planning and Improvement Trust Act, 1956

(4)Every such estimate shall be completed and a copy thereof sent, by post or otherwise, to each member of the Planning authority, at least ten clear days before the date of the meeting at which the estimate is to be laid before the Planning authority.