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[Cites 0, Cited by 0] [Section 291(4)] [Section 291] [Entire Act]

State of Odisha - Subsection

Section 291(4)(b) in Orissa Municipal Act, 1950

(b)shall consult and have due regard to the opinion of the Health Officer as regards the suitability of the site of the factory, workshop, work-place or premises for the purpose specified in the application.