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[Cites 0, Cited by 0] [Section 576] [Entire Act]

State of Odisha - Subsection

Section 576(1) in Orissa Municipal Rules, 1953

(1)The Council shall require that every application for a less amount under Sub-section (3) of Section 255 of the Act, shall furnish information as to the use to which the land will be put and the period for which a lease is required. If any structure is proposed to be constructed thereon, information as to the materials to be used in the construction should also be furnished.