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 530] [Entire Act] State of Odisha - Subsection Section 530(c) in Orissa Municipal Rules, 1953 (c)No person shall erect or re-erect any enclosure, will fence cabin or any other structure on his vacant land not being part of his homestead within the municipal area without the permission obtained in writing from the Executive Officer.
