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[Cites 0, Cited by 0] [Section 448] [Entire Act]

State of Odisha - Subsection

Section 448(1) in The Orissa Municipal Corporation Act, 2003

(1)No external wall and no covering of a roof built or renewed after the coming into force of this Act shall, except with the written permission of the Commissioner, consist of wood, cloth, canvas, grass, leaves, mats or any other inflammable material.