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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(5) in The Orissa Development Authorities Act, 1982

(5)In making provisions in a town planning scheme, for any of the matters referred to in Sub-section (4) it shall be lawful for any Authority with the approval of the State Government and subject to the provisions of Section 30 to provide for suitable amendments of the development plan.