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State of Odisha - Section

Section 129 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

129. Constitution of B.P.Committee.

(1)The Authority may constitute a Committee under Section 6 of ODA Act to be called Building Permission Committee with members from different Government organizations and departments.
(2)The Authority may by notification delegate such of its powers relating to approval of schemes, projects and building plans to the Committee constituted under Sub-Regulation (1) as it may deem appropriate.
(3)Matters and cases relating to permission under Section 16 of the ODA Act and such others which are deemed fit may be referred to the Committee from time to time for advice & recommendations.