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[Cites 0, Cited by 0] [Section 290(1)] [Section 290] [Entire Act]

State of Odisha - Subsection

Section 290(1)(n) in Orissa Municipal Act, 1950

(n)keeping a public halting place, dharmasala, sarai, choultry or other rest-house, keeping hotel, restaurant, eating-house, coffee house, tea-stall, boarding house, of, lodging house (other than a student's hostel under public or recognised control);