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[Cites 0, Cited by 0] [Section 525(9)] [Section 525] [Entire Act]

State of Odisha - Subsection

Section 525(9)(vii) in Orissa Municipal Rules, 1953

(vii)"residential use" means a site shall be considered to be put up to residential use if the buildings constructed or to be constructed therein are used for human habitation only;