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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Odisha - Subsection

Section 200(2) in Orissa Municipal Act, 1950

(2)If any building, wall or other structure be so erected, or any road be so constructed, the Municipality may cause the same to be removed or otherwise dealt with, as shall appear to it fit, and the expenses thereby incurred shall be paid by the persons offending.Supply for Domestic Use