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[Cites 0, Cited by 0] [Section 576] [Entire Act]

State of Odisha - Subsection

Section 576(2) in Orissa Municipal Rules, 1953

(2)The lease may be granted by the Council if the structure is to be constructed of temporary materials, such a palmyra or coconut leaves, bamboo or other matting or gunny cloth or other similar material which is of such a nature as to be movable daily and if the period of lease does not exceed twelve months a fee shall be levied and collected in advance for every lease.