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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Odisha - Subsection

Section 90(1) in The Orissa Town Planning and Improvement Trust Act, 1956

(1)Whenever money is borrowed by the Planning authority on debentures the debentures shall be in such form the said authority with the previous sanction of the State Government may from time to time determine.