Section 45(2)(a) in The Orissa Town Planning and Improvement Trust Act, 1956

[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(2)(a) in The Orissa Town Planning and Improvement Trust Act, 1956

(a)cause the said notice to be published in two consecutive issues of the Gazette and in a local newspaper, if any, inviting objections and suggestions from the interested persons within forty-five days of the publication of the notice; and

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State of Odisha - Subsection

Section 45(2)(a) in The Orissa Town Planning and Improvement Trust Act, 1956