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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(2) in The Orissa Town Planning and Improvement Trust Act, 1956

(2)After considering the objections (if any) received in writing before the date specified under clause (b) of Sub-section (1), the Planning authority may take over charge of such street, square or part and the same shall thereupon vest in the said authority.