Section 312(3) in The Orissa Municipal Corporation Act, 2003
(3)Where the owner of any building or land cut through, opened or otherwise dealt with under Sub-section (1) is not the owner of the drain or cess-pool intended to be ventilated, the Commissioner shall, so far as practicable, reinstate and make good such building, and fill in and make good such land, at the charge of the Corporation fund.
