Section 447(5)(a) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 447(5)] [Section 447] [Entire Act]

State of Odisha - Subsection

Section 447(5)(a) in The Orissa Municipal Corporation Act, 2003

(a)in case of external wall, except where it faces a street of not less than fifteen feet in width, it shall have between it and the boundary line of the owner's premises an open space, extending throughout the entire length of such wall, at least two feet wide or, in the case of a chawl or building intended to form a range of separate rooms for lodgers at least five feet wide; and

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State of Odisha - Subsection

Section 447(5)(a) in The Orissa Municipal Corporation Act, 2003