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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Odisha - Subsection

Section 208(1) in The Orissa Municipal Corporation Act, 2003

(1)The location of any land or building in the Corporation area, referred to in clause (a) of Sub-section (1) of Section 205, shall be determined with reference to -
(a)the ward in which the land or the building is situated, and
(b)the category of public street on which such land or building is situated.