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[Cites 0, Cited by 0] [Section 541] [Entire Act]

State of Odisha - Subsection

Section 541(7) in Orissa Municipal Rules, 1953

(7)If at proposed projection from an upper storey either during or after the construction thereof render an aerial electric lines accessible from the projection, or from the scaffolding erected for the construction thereof, sanction to erect or re-erect the projection shall not be given until, in accordance with the rules made under the Indian Electricity Act, the aerial electric line has been altered, or in the case of a temporary addition or alteration, securely guarded.