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[Cites 0, Cited by 0] [Section 463] [Entire Act]

State of Odisha - Subsection

Section 463(2) in The Orissa Municipal Corporation Act, 2003

(2)If such erection or re-erection or execution of work is not stopped forthwith, the Commissioner may direct that such person shall be removed from such premises by any police officer and may cause such steps to be taken as he may consider necessary to prevent the re-entry of such person on the premises without his permission.