Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 389] [Entire Act]

State of Odisha - Subsection

Section 389(3) in The Orissa Municipal Corporation Act, 2003

(3)If within such period the owner of such building fails to pull down such building or any part thereof coming within the said line, the Commissioner may pull down the same and all expenses incurred in so doing shall be paid by the owner.