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[Cites 0, Cited by 0] [Section 611(1)] [Section 611] [Entire Act]

State of Odisha - Subsection

Section 611(1)(b) in The Orissa Municipal Corporation Act, 2003

(b)that no objection arising from its situation, ownership or purpose exists, give to the applicant a written licence signed by him specifying the enclosure of building and the purposes for which it is to be used.