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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Odisha - Subsection

Section 80(3) in The Orissa Town Planning and Improvement Trust Act, 1956

(3)The State Government may, by Notification direct that the Planning authority shall in respect of the said area exercise and perform all or any of the powers and duties which may be conferred or imposed on the said authority under this Act subject to such modification and exceptions as may be specified in the Notification.