Section 427(2) in The Orissa Municipal Corporation Act, 2003
(2)The Commissioner may place and maintain electric wires, for the purpose of lighting such lamps, under over along or across, posts, poles, standards, staves, struts, brackets and other appurtenances for carrying, suspending or supporting lamps or electric wires in or upon any immovable property without being liable to any claim for compensation thereof :Provided that such wires, posts, poles, standards, staves, struts, brackets and other appurtenances shall be so place as to occasion the least practicable inconvenience or nuisances to any person.
