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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(9) in The Orissa Municipal Corporation Rules, 2004

(9)The licensee shall cause the walls of the building to be hot lime washed at least once in every six months or to be painted once in every two years or more as may be required by the Commissioner.