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[Cites 0, Cited by 0] [Section 289] [Entire Act]

State of Odisha - Subsection

Section 289(1) in Orissa Municipal Act, 1950

(1)When the Executive Officer takes down any structure or part thereof or cuts down any tree, branch of hedge or shrub in virtue of his powers under this Chapter, the Executive Officer may sell the material or things taken down, cut down, or removed and apply the proceeds in or towards payment of the expenses incurred.