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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Odisha - Subsection

Section 66(2) in The Orissa Development Authorities Act, 1982

(2)Any property or private right shall not be deemed not injuriously affected by reason of any provision inserted in a town, planning scheme which impose any condition or restriction in regard to any of the matter specified in Clause (q) of Sub-section (4) of Section 22.