Section 273A(1)(iii) in Orissa Municipal Act, 1950

[Cites 0, Cited by 0] [Section 273A(1)] [Section 273A] [Entire Act]

State of Odisha - Subsection

Section 273A(1)(iii) in Orissa Municipal Act, 1950

(iii)that any alteration of or addition to any building or any other work made or done for any purposes in, to or upon any building, has been commenced or is being carried on or has been completed in breach of Section 273, he may make a provisionally order requiring the owner or the builder to demolish the work done, or so much of it as, in the opinion of the Executive Officer, has been lawfully executed or to make such alteration may in the opinion of the Executive Officer be necessary to bring the work into conformity with the Act, bye-laws, rules, direction or requisition as aforesaid, or with the plans and particulars on which such permission or order was based, and may also direct that until the said order is complied with the owner or builder shall refrain from proceeding with the building or well.

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State of Odisha - Subsection

Section 273A(1)(iii) in Orissa Municipal Act, 1950