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[Cites 0, Cited by 0] [Section 113(2)] [Section 113] [Entire Act]

State of Odisha - Subsection

Section 113(2)(c) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(c)an authenticated copy of the certificate with regard to the payment of development, charges, if any, under Chapter-IX of the Act: Provided that submission of such certificate shall not be necessary if the provisions of Chapter-IX of the said Act has not been brought into force in the area in which the concerned land is located ;