Section 330(1)(a) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 330(1)] [Section 330] [Entire Act]

State of Odisha - Subsection

Section 330(1)(a) in The Orissa Municipal Corporation Act, 2003

(a)by written notice, require the owner of the premises or the several owners of the respective premises in which the drain, ventilation-shaft or pipe, cess-pool, house guilly, water closet, privy, latrine, urinal or bathing or washing place is situated or for the benefit of which the same has been constructed, erected or set up -

(i)to close or remove the same or any encroachment thereupon or, subject to the proviso to clause (c) of Section 332, to remove any projection over the same; or

(ii)to renew, repair, cover, recover, trap, ventilate,pave and pitch or take such other step with the same as he may think fit to direct and to fill in, reinstate and make good the ground, building or thing opened, broken up or removed for the purpose of such inspection and examination; and

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State of Odisha - Subsection

Section 330(1)(a) in The Orissa Municipal Corporation Act, 2003