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[Cites 0, Cited by 0] [Section 528] [Entire Act]

State of Odisha - Subsection

Section 528(1) in Orissa Municipal Rules, 1953

(1)Before granting permission for the construction or reconstruction of or the addition or alteration to a building the Executive Officer shall take into consideration the proximity of electric supply lines, if any to the building and shall withhold permission for such construction, reconstruction, addition or alteration, unless suitable arrangements are made by the applicant to meet the requirement of the rules made under the Indian Electricity Act, 1910.