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[Cites 0, Cited by 0] [Section 455(1)] [Section 455] [Entire Act]

State of Odisha - Subsection

Section 455(1)(b) in The Orissa Municipal Corporation Act, 2003

(b)require the said person on such day and at such time and place as may be specified in such notice to attend personally or by an agent duly authorized by him in that behalf, to show sufficient cause why such building or work shall not be removed, altered or pulled down.