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[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(3)(a) in The Orissa Town Planning and Improvement Trust Act, 1956

(a)no person shall, except with the written permission of the Planning authority, erect, re-erect, add to or alter any building or wall so as to make the same project beyond the specified alignment of the street;