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] [Section 550] [Entire Act] State of Odisha - Subsection Section 550(4) in Orissa Municipal Rules, 1953 (4)On land exclusively set apart for the construction of huts shall be built in continuous lines, in accordance with an alignment to be determined by the Council.
