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[Cites 0, Cited by 0] [Section 397] [Entire Act]

State of Odisha - Subsection

Section 397(2) in The Orissa Municipal Corporation Act, 2003

(2)If such work is not carried out within the time specified in the notice, the Commissioner may, if he thinks fit, execute it and expenses incurred shall be paid by the owners referred to in Sub-section (1) in such proportions as may be settled by the Commissioner.