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[Cites 0, Cited by 0] [Section 242] [Entire Act]

State of Odisha - Subsection

Section 242(4) in Orissa Municipal Act, 1950

(4)When any plan has been prepared under Sub-section (1) the road to which it refers shall be deemed to be a projected public road and the provisions of Section 240 shall apply to all buildings so far as they, stand across the road alignment or building line of the projected road.