Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 550] [Entire Act] State of Odisha - Subsection Section 550(1) in Orissa Municipal Rules, 1953 (1)Except with the written permission of the Executive Officer no portion of a hut shall be placed within 12 feet of a masonary or wooden building.
