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 44] [Entire Act] State of Odisha - Subsection Section 44(5) in The Orissa Municipal Corporation Rules, 2004 (5)In respect of walled enclosures, which have no roof or super structure, either annual or temporary, licences as deemed proper may be granted.
