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[Cites 0, Cited by 0] [Section 45(4)] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(4)(d) in The Orissa Town Planning and Improvement Trust Act, 1956

(d)a list of the names of all persons, if any, who have objected to the proposed acquisitions of their lands or to the proposed recovery of a betterment charge and a statement of the reasons for such objection;