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State of Odisha - Section

Section 335 in Orissa Municipal Rules, 1953

335.

No work shall commence on any land until it has been made over to the Council.[Provided that work can be commenced on any Land belonging to the Government or any Local Authority within the limit before it is made over to the Council, if the Council is authorised to that effect] [Inserted vide HUD. Department Notification No. 22887 dated 22.7.1985.].