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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Odisha - Subsection

Section 112(2) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(2)Upto 30% of the land in a particular zone can be utilised for the purpose of ancillary and compatible activities on first come first served basis which are specified in Column-3 of the table below.