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[Cites 0, Cited by 0] [Section 465(1)] [Section 465] [Entire Act]

State of Odisha - Subsection

Section 465(1)(ii) in The Orissa Municipal Corporation Act, 2003

(ii)that, in any localities specified in the notice, there shall be allowed the construction of only detached or semi-detached buildings or both and that the land appurtenant to each such building shall be of an area not less than the area as specified in such notice; or