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 275] [Entire Act]

State of Odisha - Subsection

Section 275(5) in Orissa Municipal Act, 1950

(5)If any tank, pond, well, hole, stream, dam, bank or other such place appears to the Executive Officer to be for want of sufficient repair, protection or enclosure dangerous to the passers-by or to person living in the neighbourhood, the Executive Officer may by notice require the owner to fill in, remove, repair protect or enclose the same so as to prevent any danger therefrom.