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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(7) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(7)In case of application for, revalidation to the permission issued earlier the provision of the width of the means of access, as prescribed under Clause 32 (3) and (4) shall not be insisted upon provided construction has been started on basis of previous approved plan.