Section 401(3) in The Orissa Municipal Corporation Act, 2003
(3)The Commissioner may, at any time, by written notice, require the owner or occupier of any building to remove a verandah, balcony, sun shade, weather-frame, or the like put up in accordance with the provisions of Subsection (1) and such owner or occupier shall be bound to take action accordingly but shall be entitled to compensation for the loss caused to him by such removal and the cost incurred thereon.
