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 1] [Entire Act] State of Odisha - Section Section 265 in Orissa Municipal Act, 1950 265. Necessity for prior approval of site. - The Executive Officer shall not grant permission to construct or reconstruct a building unless and until he had approved of the site on an application made under Section 264.
