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[Cites 0, Cited by 0] [Section 113(2)] [Section 113] [Entire Act]

State of Odisha - Subsection

Section 113(2)(e) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(e)a no-objection certificate, from the lessor in case the land is a lease-hold one unless the lease deed permits undertaking subdivision as applied for ;