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[Cites 0, Cited by 0] [Section 291(3)] [Section 291] [Entire Act]

State of Odisha - Subsection

Section 291(3)(b) in Orissa Municipal Act, 1950

(b)refuse permission if it is of opinion that such construction; establishment or installation is objectionable by reason or the density of the population in the neighbourhood or that it is likely to be injurious to public health or to cause a nuisance.