Section 676 in The Orissa Municipal Corporation Act, 2003
676. What expenses may be declared to be improvement expenses.
- Any expenses incurred in respect of any work mentioned in any of the Sections 290, 294, 296, Sub-section (1) of 299, Sub-section (1) of 318, 330, 358, Sub-section (3) of 359, 397, Sub-section (1) of 456, 531, 537 and 564 the Commissioner may, if he thinks fit with the approval of the Corporation, declare such expenses to be improvement expenses and on such declaration being made such expenses together with interest thereon payable under Section 677 shall be a charge on the premises in respect of which or for the benefit of which the expenses have been incurred.
