Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 530] [Entire Act] State of Odisha - Subsection Section 530(j) in Orissa Municipal Rules, 1953 (j)No sites or buildings except those exclusively reserved as such shall be used for any of the purposes specified in Section 290 to the Act.
