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[Cites 0, Cited by 0] [Section 258] [Entire Act]

State of Odisha - Subsection

Section 258(2) in Orissa Municipal Act, 1950

(2)When such permission is granted, such person shall, at his own expenses, cause such hole or obstruction to be sufficient fenced and enclosed until the hole or obstruction is filled up or removed and shall cause such hole or obstruction to be sufficiently lighted during the night.