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 531] [Entire Act] State of Odisha - Subsection Section 531(1) in Orissa Municipal Rules, 1953 (1)Height of residential buildings shall not ordinarily be more than [ground floor and five upper floors] [Substituted vide S.R.O. No. 60/17.1.1980.].
