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[Cites 0, Cited by 0] [Section 24A(2)] [Section 24A] [Entire Act]

State of Odisha - Subsection

Section 24A(2)(s) in The Orissa Municipal Corporation Act, 2003

(s)any permission or approval given for installation or eviction of any high-rise tower in Government land or in private land and building with terms and conditions of such approval or permission; and