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[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Odisha - Subsection

Section 128(2)(c) in The Orissa Development Authorities Act, 1982

(c)all debts, obligations and liabilities incurred, all contracts entered into, all matters and things engaged to be done by, with or for the existing Planning Authority shall-
(i)in respect of a development area be deemed to have been incurred entered into or engaged to be done by, with or for the concerned Authority;
(ii)in respect of area or areas other than a development area be deemed to have been incurred, entered into or engaged to be done by, with or for the Planning Authority or Authorities that may be constituted by the State Government for such area or areas under the provisions of the Orissa Town Planning and Improvement Trust Act, 1956 (Orissa Act 10 of 1957) ;