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 549] [Entire Act] State of Odisha - Subsection Section 549(2) in Orissa Municipal Rules, 1953 (2)No drain shall pass through or under a building used for residential purposes, provided/however, that an interior courtyard may be so drained. In no case shall such a drain pass under a living room.
