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[Cites 0, Cited by 0] [Section 526(2)] [Section 526] [Entire Act]

State of Odisha - Subsection

Section 526(2)(i) in Orissa Municipal Rules, 1953

(i)a site plan (in duplicate) of the land on which the building is to be constructed, reconstructed or altered or added to be drawn or reproduced in a clear and intelligible manner on suitable and durable material and complying with the requirements specified, in Appendix II as far as may be necessary.