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[Cites 0, Cited by 0] [Section 532] [Entire Act]

State of Odisha - Subsection

Section 532(2) in Orissa Municipal Rules, 1953

(2)Where a building wholly or partly intended human habitation is not separated from the adjoining buildings on two sides by an open space, not less than one, third of the area of the site shall be left as vacant space open to the sky.Note. - An open courtyard may be included in the area left as vacant space open to the sky.