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[Cites 0, Cited by 0] [Section 444] [Entire Act]

State of Odisha - Subsection

Section 444(b) in The Orissa Municipal Corporation Act, 2003

(b)convert into, or use, or permit to be used, as a chawl or building intended to form a range or separate rooms for lodgers, a building not originally designed or authorized to be so used.