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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(5) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(5)Buildings referred to in Sub-clause (3) shall be permitted only on plots which abuts a street with a minimum right of way of 24 metres and where the width of the right of way is less than 24 metres if permissible under a zonal plan or a development scheme or a town planning scheme.