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 526] [Entire Act] State of Odisha - Subsection Section 526(5) in Orissa Municipal Rules, 1953 (5)If it is intended to use the hut or any part thereof for any of the purpose specified in Section 290 of the Act or as a stable, cattle-shed or cow house, the fact shall be expressly stated in such application.
