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 37] [Entire Act] State of Odisha - Subsection Section 37(ii) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001 (ii)Open space: In such plots it shall not be mandatory to leave setback on any side. However front setback may not be less than 1 metre.
