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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(16) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001

(16)"building accessory" means a subordinate building use of which is incidental to that of a principal building on the same plot such as garage, coal or fuel shed, peons, choukidars, or domestic servants quarters, etc.;