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[Cites 0, Cited by 0] [Section 312(1)] [Section 312] [Entire Act]

State of Odisha - Subsection

Section 312(1)(d) in The Orissa Municipal Corporation Act, 2003

(d)be removed by the Commissioner to some other place, if at any time the owner of the premises of building upon or to which the same has been erected or affixed is desirous of effecting any change in his property which cannot be carried out, or can not without unreasonable inconvenience be carried out, unless the shaft or pipe is removed.