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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(9) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(9)Expenditure incurred by the Authority in connection with the works specified in sub-Regulation (5), (6), (7) and (8) above shall be charged on the owner of the premises involved and shall be recoverable in the manner as laid down under Section 102.