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[Cites 0, Cited by 3] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1) in Orissa Municipal Act, 1950

(1)[ "Assembly Constituency" shall have the same meaning as has been assigned to it in Representation of the Peoples Act, 43 of 1950;] [Inserted vide Orissa Act No. 16 of 1968 of w.e.f. 1.8.1968.][(1-a)] [Renumbered vide Orissa Act No. 16 of 1968 of w.e.f. 1.8.1968.] "building" includes a house, outhouse, stable, latrine, shed, hut, wall (other than a boundary wall not exceeding ten feet in height) and any other such structure, whether, or masonry, brick, wood, mud, metal or any other material whatsoever;