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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Odisha - Subsection

Section 94(c) in The Orissa Town Planning and Improvement Trust Act, 1956

(c)if the Planning authority has before borrowing money on debentures, reserved by public notice, a power to pay off the loan periodical instalments and to select by lot, the particular debentures to be discharged at particular periods then by paying such instalments at such periods; or