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State of Odisha - Section

Section 239 in Orissa Municipal Act, 1950

239. Buildings not to be constructed within road alignment or building line.

(1)No person shall construct any portion of any building within at road alignment defined under Section 238.
(2)No person shall erect or add to any building between a road alignment and a building line defined under Section 238 except with permission of the Executive Officer who may, when granting permission, impose such conditions as the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may lay down for such cases.