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State of Odisha - Section

Section 579 in Orissa Municipal Rules, 1953

579.

In these rules, unless there is anything repugnant in the subject or context -
(i)'Permanent building' means a building which is constructed for permanent use with stone, mud, brick, mortar, cement or other non-inflammable material;
(ii)'Prescribed' means prescribed by order in writing of the Executive Officer;
(iii)'Temporary building' means a building which is not a permanent building.