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

State of Odisha - Subsection

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

(d)all properties, movable and immovable, vested in, and all rents, fees and other sums due to the existing Planning, Authority shall-
(i)in respect of a development area vested in or be due to the Authority,
(ii)in respect of area or areas other than a development area vested in or be due to the Planning Authority or Authorities that may be constituted by the State Government for such area or areas under the provisions of Orissa Town Planning and Improvement Trust Act, 1956 (Orissa Act 10 of 1957) in such manner and in such proportions as may be determined by the State Government;