Report No. 10
17. The Orissa Municipal Act, 1950 (23 of 1950)
Section 304 provides that the acquisition shall be made under the provisions of the Land Acquisition Act, 1894.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Report No. 10 17. The Orissa Municipal Act, 1950 (23 of 1950) Section 304 provides that the acquisition shall be made under the provisions of the Land Acquisition Act, 1894. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
