Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 587] [Entire Act]

State of Odisha - Subsection

Section 587(i) in Orissa Municipal Rules, 1953

(i)[ For the grant or renewal of a licence for one year in respect of a permanent building-Rs. 20/- for an area of 100 sqm. or less with an additional fee of Rs. 10/- for every 50 sqm. or fraction thereof in excess of 100 sqm.; [Substituted vide S.R.O.No.655/24.5.1979.]