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[Cites 0, Cited by 0] [Section 465(1)] [Section 465] [Entire Act]

State of Odisha - Subsection

Section 465(1)(v) in The Orissa Municipal Corporation Act, 2003

(v)that, in any street, portions of street or localities specified in such notice, the construction of slopes, warehouses, factories, huts or buildings, designed for particular uses shall not be allowed except with the special permission of the Commissioner granted in accordance with general regulations framed by the Standing Committee in this behalf and subject to the terms of such permission only.