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[Cites 0, Cited by 0] [Section 532] [Entire Act]

State of Odisha - Subsection

Section 532(1) in Orissa Municipal Rules, 1953

(1)Every room which is intended for human habitation shall be provided for the purpose of light and ventilation with windows, doors or other aperture (having a total area not less than one-fourth of the floor area of the room) which open directly on to a space (not Jess than 8 feet wide) which is open to the sky or on to verandah opening on to such a space and these shall be so arranged as to ensure through ventilation to the satisfaction of the Executive Officer.