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[Cites 0, Cited by 0] [Section 525(9)] [Section 525] [Entire Act]

State of Odisha - Subsection

Section 525(9)(viii) in Orissa Municipal Rules, 1953

(viii)"industrial use" a site shall be considered to be put up to industrial use if the building constructed or to be constructed thereon or any part thereof are used or intended or likely to be used or entitled to be used as a factory or a workshop;