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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Odisha - Subsection

Section 118(1) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(1)Where the plots have been carved out and disposed off without permission of the Authority or in violation of the approved lay out plan, no building permission shall be granted over such sub-plots :Provided that building permission over such sub-plots may be considered by the Authority after regularization of such lay out.