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[Cites 0, Cited by 0] [Section 464(1)] [Section 464] [Entire Act]

State of Odisha - Subsection

Section 464(1)(b) in The Orissa Municipal Corporation Act, 2003

(b)if a notice has been issued in respect of such building or part thereof requiring the alteration or reconstruction of any existing staircase, lobby, passage or landing and the works specified in such notice have not yet been commenced or completed.