Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 550] [Entire Act] State of Odisha - Subsection Section 550(7) in Orissa Municipal Rules, 1953 (7)Notwithstanding anything contained in Sub-clause (4) huts may with the special sanction of the Executive Officer be built so as to form an open court yard comprising at least one third of the whole area occupied by the huts and courtyard.
