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[Cites 0, Cited by 0] [Section 61(6)] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(6)(viii) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(viii)The basement shall not be partitioned. In case the partitions in the basements are allowed by the Authority, no compartment shall be less than 45 square metres in area and each compartment shall have ventilation standards as laid down in sub-clause (ii) separately and independently. The partitions shall, however, conform to the norms laid down by the State Fire Prevention Authorities, Orissa.