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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Odisha - Subsection

Section 55(1) in The Orissa Development Authorities Act, 1982

(1)If at any time after the final town planning scheme comes into force the Authority is of the opinion that the regulations relating to a town planning scheme require to be amended, it may publish the requisite draft amended in the manner prescribed by rules and invite suggestions or objections as thereto from any person.