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State of Odisha - Section

Section 329 in Orissa Municipal Act, 1950

329. Application for licence.

- When any person desires to obtain a licence to use any enclosed place or building for public resort or entertainment or to construct any enclosure or building of such purpose, he shall send an application to the Executive Officer setting forth the name of the owner of the place or building, its situation, size and description the material of which the enclosure or building is made or proposed to be made, whether it is or proposed to be permanent, temporary, and the purpose for which it is proposed to be used.