Section 477(2)(c) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 477(2)] [Section 477] [Entire Act]

(c)the restrictions of the owner's right -

(i)to use the heritage building for any other purpose detrimental to its conservation.

(ii)to charge any fee for entry into, or inspection of, the heritage building, and

(iii)to build on or near the site of the heritage building.

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