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State of Odisha - Section

Section 445 in The Orissa Municipal Corporation Act, 2003

445. Building for human habitation not to be used as godown.

- No person shall without written permission of the Commissioner or otherwise than in conformity with the terms of such permission, use or permit to be used any building or any part of a building originally constructed or authorized to be used for human habitation as godown, warehouse, workplace, factory, stable or a motor garage.