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[Cites 0, Cited by 0] [Section 3(31)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(31)(d) in Orissa Municipal Act, 1950

(d)the re-conversion into a dwelling house or place of public worship or a factory or any building which has been discontinued as, or appropriated for any purpose other than a dwelling house or of a place of public worship or a factory, as the case may be;