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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(1) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(1)Every person erecting or re-erecting a building shall, within one month after completion of such building, give a notice in writing to the Authority in Form-XII which shall be published in the public notice in the manner referred to in Regulation 14.