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State of Odisha - Section

Section 4 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

4. Limitations.

- Except as otherwise provided in the Act, the rules and the development plan, nothing in these Regulations shall require the removal, alteration, abandonment, or prevention of the continuous use or occupancy of an existing approved building, unless in the opinion of the Authority, such building constitutes a hazard to the safety of the occupants of the building itself or to the adjacent property.