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[Cites 0, Cited by 0] [Section 334(4)] [Section 334] [Entire Act]

State of Odisha - Subsection

Section 334(4)(b) in The Orissa Municipal Corporation Act, 2003

(b)the Commissioner has failed for fourteen days after receipt of the notice of the completion to intimate as aforesaid his refusal or permission for filling in or covering over of such work.