Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 530] [Entire Act] State of Odisha - Subsection Section 530(b) in Orissa Municipal Rules, 1953 (b)No land shall be used as site for the erection or re-erection of the masonary building-(i)if such site is less than 0.04 acre or 1.742 square feet in area or is less than 25 feet in width on the road side :
