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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(2) in The Orissa Development Authorities Rules, 1983

(2)The State Government shall notify the appointment of the Valuation Officer in the Gazette and shall forward a copy of the said notification to the concerned Authority who shall, immediately after receipt of a copy of such notification, affix copies of the same at the office of the Authority and in conspicuous places within the area covered by the relevant town planning scheme.