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[Cites 0, Cited by 0] [Section 86(4)] [Section 86] [Entire Act]

State of Odisha - Subsection

Section 86(4)(a) in The Orissa Development Authorities Act, 1982

(a)The development charges payable in respect of any land or building, shall be a first charge on such land or building, subject to the prior payment of land revenue, if any, due to the State Government thereon and any other sum due to the Authority.