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State of Odisha - Section

Section 273 in Orissa Municipal Act, 1950

273. Application of provisions to alterations and additions.

- The provisions of this Chapter and of any rules of bye-laws made under this Act relating to construction and reconstruction of building shall also be applicable to any alteration thereof or addition thereof :Provided that work of necessary repair which do not affect the position or dimension of a building or any room therein shall not be deemed ana alteration on addition for the purpose of this section.