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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(1)(b) in The Orissa Development Authorities Rules, 1983

(b)for additions and alterations in an existing building, the fee shall be chargeable on the added or altered portion only, on the same scale as is applicable to the erection of a new building ;