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State of Odisha - Section

Section 4 in The Bihar and Orissa Places of Pilgrimage Act, 1920

4. Application for licence.

(1)The owner of any house may apply to the Magistrate to licence such house for the accommodation of pilgrims.
(2)Every such application shall be in writing in the prescribed form, and shall be accompanied by the prescribed fee for inspection of the house by the Medical Officer of Health.