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 23] [Entire Act]

State of Odisha - Subsection

Section 23(4) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(4)The Authority may direct in writing that the building which in its opinion is dangerous or has no provision for exit in case of fire, shall be vacated immediately or within the period specified for the purpose for which the Authority shall keep a record of the reason for such action.