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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(7) in Orissa Municipal Act, 1950

(7)"compound" means land, whether enclosed or not, which is the appurtenance of a building or the common appurtenance of several buildings;[(7-a) "Director" means the Director of Municipal Administration appointed under Section 393-A] [Inserted vide Orissa Act No. 16 of 1968 of w.e.f. 1.8.1968.];