Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Odisha - Subsection

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

(g)where the same applicant applies for repetitive type of residential building, the fee shall be calculated for each type of building block or type design based on which the other buildings are to be constructed.