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[Cites 0, Cited by 0] [Section 530] [Entire Act]

State of Odisha - Subsection

Section 530(i) in Orissa Municipal Rules, 1953

(i)No temporary or semi-permanent building shall be built except during and in connection with construction of a building on the premises. On the completion of the works for which sanction has been accorded, such temporary or semi permanent structure shall be removed immediately before issue of the completion certificate.