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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(75) in The Orissa Municipal Corporation Act, 2003

(75)"slum or informal settlements" means all under serviced settlements, be they unauthorized occupation of land, congested inter-city built up areas, fringe areas, unauthorized developments, villages within Corporation area and in the perphery, irrespective of tenure of ownership of land use;