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[Cites 0, Cited by 0] [Section 447] [Entire Act]

State of Odisha - Subsection

Section 447(3) in The Orissa Municipal Corporation Act, 2003

(3)The foundation of any such building shall not be constructed on any site which has been filled up with, or has been used as a place for depositing excrementitious matter or the carcasses or other filthy or offensive matter,until such matters are properly removed to the satisfaction of the Commissioner.