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

State of Odisha - Subsection

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

(f)where the building is proposed to be used for more than one purpose the fee leviable shall be calculated as per the rates applicable for the respective uses applied for;