Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 25 in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001 25. Deposit of Cost of public utilities service. - The cost of public utility services shall be deposited before obtaining permission.Part-II General Building Requirements
