Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 447] [Entire Act] State of Odisha - Subsection Section 447(6) in The Orissa Municipal Corporation Act, 2003 (6)Every room intended to be inhabited in any such building, except a room on the roof thereof, shall be in every part at least ten feet in height from the floor to the ceiling.
