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[Cites 0, Cited by 0] [Section 525] [Entire Act]

State of Odisha - Subsection

Section 525(8) in Orissa Municipal Rules, 1953

(8)"Plinth area" means the area of land covered by structures main and out-buildings of all kinds within the site, but does not include the land covered by-
(a)garden, tower, rockery, well and well structures, plant, nursery, water pool, swimming pool, platform round a tree, tank, fountain, bench, platform or chautra with uncovered top and unenclosed on all sides by walls or any such enclosure and the like;
(b)drainage, culvert, conduit, catchpit, gully pit, chamber, gutter and the like;
(c)compound wall, gate, unstoreyed porch, unstoreyed portion, unsupported projections (balcony), caves, hood, steps, open gymnasium slide, swing and the like;