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 532] [Entire Act] State of Odisha - Subsection Section 532(7) in Orissa Municipal Rules, 1953 (7)Open space in front, rear and internal courtyards, etc., for nonresidential building shall be in accordance with development plan prepared by the Council.
