Section 58(1)(a) in The Orissa Town Planning and Improvement Trust Act, 1956

[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Odisha - Subsection

Section 58(1)(a) in The Orissa Town Planning and Improvement Trust Act, 1956

(a)between the Planning authority and the previous owner of any street or square or part thereof which has vested in the said authority under Section 51 and has been altered or closed, by it, as to the sufficiency of the compensation paid or proposed to be paid under Sub-section (3) of that section; or

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State of Odisha - Subsection

Section 58(1)(a) in The Orissa Town Planning and Improvement Trust Act, 1956