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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(49) in The Orissa Municipal Corporation Act, 2003

(49)"hut" means any building which is constructed principally of wood, mud, leaves, grass, cloth, polythene rolls or thatches and includes any temporary structure of whatever size of any material which the Corporation may, for the purpose of this Act, declare to be a hut;