Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 498] [Entire Act]

State of Odisha - Subsection

Section 498(i) in The Orissa Municipal Corporation Act, 2003

(i)all Master Plans and Land Use Plans are allowed for high density, mixed use land occupation in all slums or informal settlements and provide more appropriate living and working space for the poor within the Corporation-area;