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 550] [Entire Act] State of Odisha - Subsection Section 550(5) in Orissa Municipal Rules, 1953 (5)Where an alignment determined under Sub-clause (4) does not correspond with alignment of a street, a passage of at least 20 feet measured from eave to eave shall be left between raws of huts abetting on such alignment.
