Section 119(2) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(2)Subject to the provisions contained in sub-Regulation (1), the Authority shall have the power to determine further such circumstances under which compounding may be prohibited. Every such decision shall be notified under Regulation 14, and will be enforceable for all plans submitted for approval after expiry of six months from the date of Notification
