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State of Odisha - Section

Section 76 in The Orissa Town Planning and Improvement Trust Act, 1956

76. Planning authority to appoint persons for enforcement of processes for recovery of dues.

- The Planning authority may direct by what authority any powers or duties incident under the Orissa Municipal Act, XXIII of 1950, to the enforcement of any process for the recovery of taxes shall be exercised and performed when that process is employed under Section 75.