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State of Odisha - Section

Section 48 in The Orissa Development Authorities Rules, 1983

48. Time-limit for payment under Sub-section (2) of Section 68.

- The owner of a plot shall make payment under Sub-section (2) of Section 68 within a period of three months from the date on which the owner is directed by the Valuation Officer to make payment under Sub-section (1) of the said section.