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[Cites 0, Cited by 0] [Section 526(2)] [Section 526] [Entire Act]

State of Odisha - Subsection

Section 526(2)(iv) in Orissa Municipal Rules, 1953

(iv)a certificate from the Executive Officer/Director of Town Planning or such other officer as may be authorised by the Council in this behalf to effect that the building site is in accordance with development plan of the Municipality duly approved by the Council.