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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(14) in Orissa Municipal Act, 1950

(14)"hut" means any building, which is constructed principally of wood, mud, leaves, grass or thatch and includes any temporary structure of whatever size, or any small building of whatever; material made, which the Council may declare to be a hut for purposes Of this Act;