Section 271 in The Orissa Municipal Corporation Act, 2003
271. Corporation may with the consent of the owner take over and repair works.
- A Corporation may agree with the person in whom the property in any road, bridge, tank, ghat, well, channel or drain is vested to take over the property therein and after such agreement, may declare by notice in writing put up therein or near thereto, that such road, bridge, tank, ghat, well, channel or drain has been transferred to the Corporation and thereupon the property therein shall be vested in the Corporation and such road, bridge, tank, ghat, well, channel or drain shall thereafter be repaired and maintained out of the Corporation fund.
