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(iii) in Orissa Municipal Rules, 1953

(iii)For the grant or renewal of a temporary licence in respect of a temporary building, Rs.10/- per month or portion thereof for an area of 100 sqm. or less with an additional fee of Rs. 5/- per month or portion there of for every 50 sqm. or fraction thereof in excess of 100 sqm.;