Section 2(1) in The Orissa Municipal Corporation Rules, 2004
(1)In these rules, unless there is anything repugnant in the subject or context(a)"Act" means the Orissa Municipal Corporation Act, 2003 (Orissa Act 11 of 2003);(b)"Appendix" means an Appendix appended to these rules;(c)"Mayor" means the Mayor of the Municipal Corporation;(d)"Permanent building" means a building, which is constructed for permanent use with stone, mud, brick, mortar, cement or other non-inflammable materials.(e)"Schedule" means a Schedule appended to these rules;(f)"Section" means a section of the Act; and(g)"Temporary building" means a building which is not a permanent building;
