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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(4)(q) in The Orissa Development Authorities Act, 1982

(q)the imposition of conditions and restrictions in regard to open spaces to be maintained around buildings, the percentage of building areas for a plot, the number, size, height and character of buildings allowed in specified areas, the purposes for which buildings or a specified area may or may not be used, the subdivision of plots, the discontinuance of objectionable uses of land in any area in reasonable periods, parking spaces and loading and unloading spaces for any building and their sizes of projection and advertisement signs;