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 587] [Entire Act] State of Odisha - Subsection Section 587(iv) in Orissa Municipal Rules, 1953 (iv)For the grant or renewal of a licence for an enclosure without any roof or superstructure thereon for one year, Rs. 4/- for an area of 200 sqm. or less with an additional fee of Rs. 2 for every 100 sqm. or fraction thereof in excess of 200 sqm.;
