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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Odisha - Subsection

Section 44(3) in The Orissa Municipal Corporation Rules, 2004

(3)Annual licences shall be granted only in respect of permanent building, but temporary licences may be granted in respect of such buildings if they are required only for occasional use for such places of public resort or entertainment.