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[Cites 0, Cited by 0] [Section 269] [Entire Act]

State of Odisha - Subsection

Section 269(1) in Orissa Municipal Act, 1950

(1)that the work, or use of the site for the work or any of the particulars comprised in the site plan, ground plan, elevations, sections or specification would contravene some specified provision of any law, or some specified order, rule, declaration or bye-law made under any law;