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[Cites 0, Cited by 0] [Section 316] [Entire Act]

State of Odisha - Subsection

Section 316(1) in The Orissa Municipal Corporation Act, 2003

(1)It shall not be lawful to construct a water-closet or privy for any premises except with the written permission of the Commissioner and in accordance with such terms, not being inconsistent with any bye-laws for the time being in force, as he may specify.