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[Cites 0, Cited by 0] [Section 119(1)] [Section 119] [Entire Act]

State of Odisha - Subsection

Section 119(1)(ii) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(ii)where FAR or height has been exceeded or front setback has been reduced from the prescribed norms under these regulation and/or charges for public utility services has not been deposited;